Inam vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Heard.

Applicant- Inam, who is in jail in connection with Crime No. 243 of 2011, relating to offences punishable u/s 377, 504, 506 and 498A I.P.C.,and one punishable u/s 3/4 of Dowry Prohibition Act, 1961, Police Station Kotwali Manglaur, District Hardwar, has sought his release on bail.

The applicant is in jail for last more than three months. Learned counsel for the applicant submitted that applicant has been falsely implicated by his wife due to the matrimonial discord with her.

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 the applicant deserves bail.

The Bail Application is allowed. Let the applicant-Inam, be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Judicial Magistrate, Roorkee. (Urgency Application No. 4158 of 2011 stands disposed of).