Raju Gupta vs State
2003 Latest Caselaw 1400 Del

Citation : 2003 Latest Caselaw 1400 Del
Judgement Date : 11 December, 2003

Delhi High Court

Raju Gupta vs State on 11 December, 2003

Equivalent citations: 2004 (72) DRJ 201

Author: S Agarwal

Bench: S Agarwal

JUDGMENT

S.K. Agarwal, J.

1. By this petition under Section 439, Cr.P.C. petitioner is seeking bail in case FIR No. 114/2001 under Section 498-A/304B, IPC, P.S. Ambedkar Nagar.

2. Learned counsel for the petitioner submits that petitioner is the brother-in-law (devar) of the deceased and was, admittedly, living in Hardoi, Uttar Pradesh. The deceased died while she was living with her husband in Delhi. Learned APP for the State does not contest these facts.

3. In the facts and circumstances of the case, the petition is allowed and petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 15,000/- with one surety in the like amount to the satisfaction of the trial court,

4. Petition stands disposed of. Order dusty.

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