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Judgment
5 paragraphs · 179 wordsPrafulla C. Pant, J.—Heard.
Applicant- Smt. Anwari, who is in jail in connection with Case Crime No. 215 of 2011, relating to offences punishable u/s 302 and 120B of I.P.C., Police Station Kotwali Roorkee, District Hardwar, has sought her release on bail.
Applicant is a woman. She is not named in the First Information Report. It is a case of circumstantial evidence. Applicant is widow of the deceased regarding whom it is suspected by the Investigating Agency that she wanted to marry co accused Dilshad, as such, she might be involved in connection with murder of her husband.
Having considered submissions of learned Counsel for the applicant, and after going through the papers on record, in the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.
The Bail Application is allowed. Let the applicant-Smt. Anwari be released on bail on her executing personal bond, and furnishing two sureties, each of the like amount, to the satisfaction of Judicial Magistrate, Roorkee.