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
9 paragraphs · 169 wordsRavindra Maithani, J
Supplementary Affidavit is taken on record. Miscellaneous Application IA No.1 of 2024 stands disposed of, accordingly.
Applicant is in judicial custody in Case Crime No.138 of 2023, under Sections 498-A and 304-B IPC, Police Station- Dalanwala, District- Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that the informant and his father, who is the father of the deceased, both have not supported the prosecution case at trial. They both have been declared hostile.
Learned State Counsel admits this fact.
Having considered, this Court is of the view that it is a case fit for bail and 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 in the like amount, to the satisfaction of the court concerned.