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Judgment
7 paragraphs · 237 wordsHon''ble Prafulla C. Pant, J.—Mr. K.S. Verma, Advocate, present for the applicant.
Mr. T.C. Agrawal, Addl. G.A., present for the State.
Applicant-Smt. Saroj, who is in jail in connection with crime no. 34 of 2011 (S.T. No. 97 of 2011), relating to offences punishable u/s 304B, 201 IPC, Police Station Kotwali Manglore, District Hardwar, has sought her release on bail.
Heard learned counsel for the parties.
Learned counsel for the applicant submitted that after rejection of first bail application now applicant Amit (brother-in-law) has also been directed to be released on bail on 20.07.2011. Another co-accused Ashok (Father-in-law) has also been directed to be released on bail by this Court today. Applicant''s case is not different to those who have directed to be released on bail. It is also pleaded that deceased died natural death due to negligence during the post delivery stage.
In view of the above development, having considered submissions of learned counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The second bail application is allowed. Let the applicant Smt. Saroj be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of Chief Judicial Magistrate, Hardwar.(Urgency application no. 3869 of 2011, stands disposed of).