Smt. Reshma vs State of Uttarakhand

Prafulla C. Pant, J.—Applicant Reshma, who is in jail in connection with Crime No. 195 of 2011, relating to offences punishable u/s 147, 148, 149, 452, 302, 504, 506 I.P.C., Police Station-Kotwali Manglaur District-Haridwar, has sought her release on bail.

Applicant is a womean. Learned Counsel for the applicant submitted that miscarriage has taken place after applicant was arrested in this case.

It is also pointed out that co-accused Nusrat with similar role in the First Information Report, has already been directed to be released on bail.

Having considered submissions of learned Counsel for the parties and after going through the papers on record, without expressing as to final merits of the case, this Court is of the view that applicant deserves bail.

The bail application is allowed.

Let the applicant Smt. Reshma, be released on bail on her executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Judicial Magistrate, Roorkee.