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Judgment
12 paragraphs · 228 wordsThe first information report has been lodged by respondent no. 2 against the present applicants which has been registered as Case Crime No.
35 of 2016 under Sections 323 / 342 / 504 and 498A of IPC and Section 3 / 4 of the Dowry Prohibition Act, at Police Chowki Painga, I.T.I.,
District Udham Singh Nagar. After investigation, police filed the charge-sheet against the present applicants. Consequently, the learned Magistrate
took cognizance in the matter and issued summons against the present applicants under Sections 323 / 342 / 504 / 506 and 498A of IPC and
Section 3 / 4 of the Dowry Prohibition Act vide order dated 26.07.2017. Hence, the present application under Section 482 of CrPC before this
Court.
Considering the overall facts and circumstances of the case and the fact that the charge-sheet has been filed in the matter, no interference is
being called for by this Court in the matter at this stage.
Let the applicants appear before the court concerned and move an application for their bail, which shall be considered, as far as possible, on the
same day itself, on its merits, in accordance with law. In case, for any reason, the bail is rejected or deferred, the learned Magistrate may consider
granting an interim bail to the applicants.
The application filed under Section 482 CrPC stands disposed.