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Judgment
9 paragraphs · 186 wordsRavindra Maithani, J
Applicant Shubham Saini is in judicial custody in FIR No. 381 of 2022 (Sessions Trial No. 251 of 2022), under Sections 498A, 304B, 302 IPC, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the co-accused have already been granted bail. It is a case of dowry death. On a small issue the deceased had committed suicide.
Learned State counsel would submit that during investigation, the witnesses have supported the prosecution.
The bail order dated 23.09.2022 recorded in First Bail Application No. 1753 of 2022, Saroj Vs. State of Uttarakhand, is quite in detail. It records as to what were the circumstances.
Having considered, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the Court concerned.