Pradeep Singh vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Mr. D.C.S. Rawat, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.

A counter affidavit has been filed on behalf of the State. Same be taken on record.

Heard.

Applicant Pradeep Singh, who is in jail in connection with F.I.R. No. 541 of 2011, relating to offences punishable u/s 304B and 201 I.P.C., Police Station- Kotwali Kashipur, District Udham Singh Nagar, has sought his release on bail.

Marriage of the deceased with the applicant was more than five years old. Deceased is said to have consumed poison. Learned counsel for the applicant submitted that it was applicant, who took his wife to the hospital in an effort to save her life. It is further submitted that the deceased had false suspicion that the applicant was having relation with another woman. It is contended that it is not a case of demand of dowry, or cruelty.

In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail. The bail application is allowed. Let the applicant Pradeep Singh, be released on bail, on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Additional Chief Judicial Magistrate, Kashipur. (Urgency Application No. 1378 of 2012, stands disposed of).