RAJU GUPTA Vs. STATE

JUDGEMENT

(1.) By this petition under Section 439, Cr.P.C. petitioner is seeking bail in case FIR No. 114/2001 under Section 498-A/304B, IPC, P.S. Ambedkar Nagar.

(2.) Learned counsel for the petitioner submits that petitioner is the brother-in-law (devar) of the deceased and was, admittedly, living in Hardoi, Uttar Pradesh. The deceased died while she was living with her husband in Delhi. Learned APP for the State does not contest these facts.

(3.) In the facts and circumstances of the case, the petition is allowed and petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 15,000/- with one surety in the like amount to the satisfaction of the trial court.