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
11 paragraphs · 203 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Mahesh C. Pant, Advocate for the applicant and Ms. Meena Bisht, Brief Holder for the State.
The applicant is in jail having been implicated in F.I.R. No. 103 of 2017 under Sections 304-B, 201, 498A, 302/34 IPC and Section 3/4 of the Dowry
Prohibition Act, registered at P.S. Transit Camp, District Udham Singh Nagar.
The applicant is in jail since 25.04.2017. Though it is a case of Section 304-B IPC, but considering the fact that the applicant has a five year old
daughter which needs to be taken care of and also considering the fact that the applicant is in jail for last more than 16 months, prima facie, the
applicant has been able to make out a case for bail. The bail application is hereby allowed.
Let the applicant be enlarged on bail in the aforesaid crime on his executing personal bond and two reliable sureties, each of the equal amount to the
satisfaction of the court concerned.
It is made clear that any observations made by this Court are only for the purposes of grant of bail. It shall not be taken into consideration at all in
any other proceedings.