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Judgment
5 paragraphs · 168 wordsPrafulla C. Pant, J.—Heard.
Applicant- Parminder Singh, who is in jail in connection with Crime No. 221 of 2010, relating to offences punishable u/s 304B I.P.C., and 201 I.P.C, (Sessions Trial No. 187 of 2010), Police Station Kashipur, District Udham Singh Nagar, has sought his release on bail.
First Bail Application was rejected on merits on 05.01.2011. Second Bail Application was rejected on 22.07.2011, as not pressed. In the present case, applicant is husband, and deceased (wife) is said to have been strangulated as is evident from the post mortem examination report. Though the applicant is in jail for last more than one year, but trial appears to have been progressed well, and as many as five witnesses have already examined.
In the above circumstances, in absence of any new ground, this Court is not inclined to grant the bail to the applicant, at this stage.
Therefore, without expressing any opinion as to final merits of the case, the third bail application is rejected.