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Sanjeev Sharma vs State of Uttarakhand

Uttarakhand High Court · Decided on 27 July 2011 · Citation: (2011) 07 UK CK 0074

HON’BLE JUDGES
Prafulla C. Pant, J
ACTS & SECTIONS REFERRED
Dowry Prohibition Act, 1961 — Section 3, 4 · Hindu Marriage Act, 1955 — Section 9 · Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
RESULT
Allowed
CASE NUMBER
First Bail Application No. 568 of 2011
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Judgment

5 paragraphs · 168 words

Prafulla C. Pant, J.—Applicant-Sanjeev Sharma, who is in jail in connection with crime No. 113 of 2011, relating to offences punishable u/s 498A, 323, 504, 506 IPC, read with Section 3/4 Dowry Prohibition Act, 1961, Police Station Bhagwanpur, District Haridwar, has sought his release on bail.

2.

Heard learned Counsel for the parties.

3.

Learned Counsel for the applicant submitted that the FIR has been lodged by the complainant is a counter blast to the petition filed by the husband (applicant) u/s 9 of Hindu Marriage Act, 1955.

4.

Having considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.

5.

Accordingly, bail application is allowed. Let the applicant Sanjeev Sharma, be released on bail on executing personal bond and furnishing two sureties, each of the like amount to the satisfaction of Additional Civil Judge (Sr. Div.)/Additional Chief Judicial Magistrate, Roorkee.