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Judgment
3 paragraphs · 194 wordsPrafulla C. Pant, J.—Heard. Applicant Smt. Bhuri who is in jail in connection with Crime No. 25 of 2007, relating to offence punishable u/s 304B IPC and one punishable u/s 3/ 4 of Dowry Prohibition Act, 1961, registered at Police Station Kotwali Manglaur, District Hardwar, has sought her release on bail.
Applicant is woman. She is not named in the first information report. It is a case of circumstantial evidence. It is pointed out that co-accused Pappu Khan with similar role has already granted bail. It is further submitted that earlier, charge sheet was filed only against husband (Wazir Khan) of the deceased who has been acquitted by the trial court. Present applicant is sister-in-law of the deceased. It is argued that no specific role has been assigned to her.
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. Accordingly, the bail application is allowed. Let applicant Bhuri (W/O Pappu Khan) be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of the Judicial Magistrate, Roorkee.