Ram Shankar Gupta vs State
2003 Latest Caselaw 729 Del

Citation : 2003 Latest Caselaw 729 Del
Judgement Date : 21 July, 2003

Delhi High Court

Ram Shankar Gupta vs State on 21 July, 2003

Equivalent citations: 2003 (70) DRJ 704

Author: S Agarwal

Bench: S Agarwal

JUDGMENT

S.K. Agarwal, J.

1. This is a petition under Section 439 Cr.P.C. for grant of bail to the petitioner in the case FIR No. 114/2001 under Section 498-A/304-B, IPC, P.S. Ambedkar Nagar.

2. Learned counsel for the petitioner argued that the petitioner is the brother in law of the deceased; that he was admittedly living at Hardoi in U.P. and that the deceased died while she was living with her husband in Delhi.

3. In the facts and circumstances of the case, 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.

5. dusty.

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