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Judgment
8 paragraphs · 165 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.385 of 2023, under Sections 498A and 304B IPC, Police Station Kashipur, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that during trial, the informant who is father of the deceased as well as mother of the deceased and brother of the deceased have already been examined. They have not supported the prosecution case. He has referred to the certified copy of the statements of the witnesses.
This fact is admitted by the learned State Counsel.
Having considered, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.