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Judgment
5 paragraphs · 189 wordsPrafulla C. Pant, J.—Applicant - Smt. Anwari, who is in jail in connection with FIR No. 62 of 2011, relating to offences punishable u/s 498A, 304B, 323 Indian Penal Code, and one punishable u/s 3/4 Dowry Prohibition Act, 1961, Police Station Kunda, District Udham Singh Nagar, has sought her release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that applicant is mother-in-law of the deceased. Marriage between the deceased and the applicants'' son, was six years old. No. specific role has been assigned to the applicant. It is pointed out on behalf of the applicant that in the dying declaration deceased has made No. allegation against the present applicant. Father-in-law has already been directed to be released on bail.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Smt. Anwari be released on bail on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of Additional Chief Judicial Magistrate, Kashipur.