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Yashpal vs State of Uttaranchal

Uttarakhand High Court · Decided on 8 March 2001 · Citation: (2001) CriLJ 3917 : (2002) 1 UC 494 : (2001) 2 UC 353

HON’BLE JUDGES
P.C.Verma, J
ACTS & SECTIONS REFERRED
Dowry Prohibition Act, 1961 — Section 3, 4 · Penal Code, 1860 (IPC) — Section 307, 498
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 154 of 2001
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Judgment

5 paragraphs · 106 words

P.C. Verma, J.—Heard learned Counsel for the applicant and the Govt. Advocate.

2.

The applicant is involved in Case Crime No. 479 of 2000, u/s 498A/307, I.P.C. 3/4 Dowry Prohibition Act, P.S. Dholanwala District Haridwar.

3.

I have also gone through the rejection order passed by learned Sessions Judge.

4.

The injuries are on non vital part of the body and in my opinion it is a fit case for bail.

5.

Let the applicant be released on bail on his furnishing a personal bond with two surties each in the like amount to the satisfaction of C.J.M. concerned in the said case Crime No. 479/2000.