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Judgment
8 paragraphs · 137 wordsRavindra Maithani, J
Applicant is in judicial custody FIR No. 14 of 2024, under Section 304B IPC, Police Station Transit Camp, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that co-accused Munni Devi, who is wife of the applicant has already been granted bail. The applicant is father-in-law. His role is similar.
Learned State counsel admits these facts.
Having considered the entirety of facts, 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.