Pankaj vs State of Uttarakhand

Prafulla C. Pant, J.—Applicant- Pankaj, who is in jail in connection with Case Crime No. 66 of 2011, relating to offences punishable u/s 498A, 323, 504, 506 I.P.C, and one punishable u/s 3/4 of Dowry Prohibition Act, 1961, police station Kotwali Gangnahar Roorkee, District Hardwar, has sought his release on bail. Learned Counsel for the applicant submitted that

F.I.R. has been lodged against the applicant to pressurize him, in the divorce petition filed by him. On the other hand on behalf of the complainant, and the State, it is argued that there is specific act of cruelty mentioned in the First Information Report. Applicant is in jail for last more than one month.

Having considered submissions of learned Counsel for the applicant, and learned Counsel for the State, and learned Counsel for the complainant 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-Pankaj be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Judicial Magistrate, Roorkee.