AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 199 wordsPrafulla C. Pant, J.—Mr. Bhuwnesh Joshi, Advocate, present for the applicant.
Mr. B.S. Parihar, Brief Holder, present for the State.
Mr. D.C.S. Rawat, Advocate, present for the complainant.
Applicant-Rewati Devi, who is in jail in connection with crime No. 102 of 2011, relating to offences punishable u/s 498A, 304B IPC and one punishable u/s 3/4 Dowry Prohibition Act, 1961, Police Station Kotwali, District Hardwar, has sought her release on bail.
Heard learned Counsel for the parties.
Applicant is a woman. Deceased is said to have consumed poison for committing suicide. It is pleaded on behalf of the applicant that every effort was made to save to the applicant after she consumed poison but she died. It is also submitted that a infant child of the deceased is also in jail with the applicant.
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 Rewati Devi be released on bail on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Hardwar.