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Judgment
6 paragraphs · 206 wordsHon''ble Prafulla C. Pant, J.—Applicant-Smt. Rajmati Devi who is in jail in connection with crime no. 74 of 2011, relating to offences punishable u/s 304B, 498A IPC, and one punishable u/s 3/4 Dowry Prohibition Act, 1961, Police Station Kotdwar, District Pauri Garhwal, has sought her release on bail.
Heard learned counsel for the parties.
Applicant is a woman. She is mother-in-law of the deceased. Learned counsel for the applicant pointed out that in the dying declaration no allegations are made against the applicant. No specific role has been assigned to the applicant in the FIR. It is pleaded that applicant herself suffered burn injury in saving the deceased as is evident from Annex. 2 to the affidavit filed with the bail application.
Co-accused Chandra Mohan @ Chandra Singh with similar role has already been directed to be released on bail by this Court.
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 applicant Smt. Rajmati Devi be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of Magistrate, concerned.