CourtKutchehry.com
High CourtsSingle Bench

Nisha vs State Of Uttarakhand

Uttarakhand High Court · Decided on 13 February 2023 · Citation: (2023) 02 UK CK 0044

HON’BLE JUDGES
Ravindra Maithani, J
RESULT
Allowed
CASE NUMBER
First Bail Application No. 241 Of 2023
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

7 paragraphs · 136 words

Ravindra Maithani, J

1.

Applicant-Nisha is in judicial custody in FIR No. 0265 of 2022, under Section 306 IPC, Police Station Khatima, District Udham Singh Nagar. She has sought her release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is argued that co-accused having similar role has already been granted bail. Reference has been made to BA1 No. 2620 of 2022, Reena Begum vs. State of Uttarakhand.

4.

Having considered, this Court is of the view that it is a case fit for bail. Accordingly, the applicant deserves to be enlarged on bail.

5.

The bail application is allowed.

6.

Let the applicant be released on bail, on her executing personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.