Sunil vs State of Uttarakhand

Prafulla C. Pant, J.—Heard.

Applicant-Sunil, who is in jail in connection with Crime No. 28/93 of 2011, relating to offences punishable u/s 306 and 498A of I.P.C., Police Station Cantt, District Dehradun, has sought his release on bail.

Learned Counsel for the applicant pleaded that marriage between the applicant and the deceased was more than ten years old. They had no issue. It is further submitted that after wife of the applicant set herself on fire on 20th of May 2011, it was the applicant who took her immediately to Coronation Hospital, Dehradun, for treatment, but she could not to be saved. In an attempt to save life of his wife, the applicant himself suffered burn injuries which are evident from injury report (Annexure-2) filed with the affidavit before this Court.

Having considered submissions of learned Counsel for the applicant, and learned Counsel for the State,and after going through the papers on record, this Court is of the view that the applicant deserves bail.

The Bail Application is allowed. Let the applicant-Sunil be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Dehradun. (Urgency Application No. 3521 of 2011 also stands disposed of)