NEERAJ SHARMA Vs. STATE

JUDGEMENT

(1.) This is an application under Section 439 Criminal Procedure Code for grant of bail in case FIR No. 22f)/2001 under Section 498A/304B/34Indian Penal Code'. P.S. Kirti Nagar.

(2.) Learned counsel for petitioner submils that the petitioner is unmarried brother of the husband of the deceased. It is argued thai deceased was married on 2.10.2000 and she died on 26.4.2001 while she was slaying at the house of her grand father. These facts are not contested by learned counsel for State.

(3.) In the facts and circumstances of this case, petition is allowed, petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 10,000.00 with one surety in the like amount to the satisfaction of the trial court. Dasti. Petition stands disposed of.