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Judgment
Shiv Narayan Dhingra, J.—This bail application u/s 439 Code of Criminal Procedure has been preferred by the Petitioner for grant of bail in case FIR No. 21 of 2010 police station Karawal Nagar, u/s 498A/406/420/34 IPC and 4 of Dowry Prohibition Act.
The Petitioner/ accused is in Judicial custody for about last nine months. The trial of the case is likely to take long time. The offences alleged against the Petitioner are not so serious that the Petitioner/ accused was not entitled to bail, nor he can be presumed guilty and be confined to judicial custody all along. Since the Petitioner/ accused has been in judicial custody for sufficient long time, I consider it would be appropriate that the accused/ Petitioner should be granted bail. Accordingly, the bail application is allowed and it is directed that the Petitioner/ accused be released on bail on his furnishing personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of trial court concerned.
The application stands disposed of.