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Judgment
4 paragraphs · 200 wordsPrafulla C. Pant
Heard. Applicant-Smt Darshni Devi, who is in jail in connection with Crime No. 49 of 2012, relating to offences punishable u/s 498A and 304B of I.P.C., and one u/s 3/4 of Dowry Prohibition Act, 1961, Police Station Patel Nagar, District Dehradun, has sought her release on bail.
Applicant is woman (mother in law). First Information Report is delayed by ten days. The Post Mortem Report on the body of the deceased shows that cause of death could not be ascertained. The marriage of son of the applicant said to have been solemnized with the deceased in the year 2006. It is pleaded on behalf of the applicant that applicant has been falsely implicated. It is further pointed out that co-accused Gyan Singh (father in law of the deceased) has already been granted bail.
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- Darshni Devi be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Dehradun.