RAM SHANKAR GUPTA Vs. STATE

JUDGEMENT

(1.) . This is a petition under Section 439 Cr.P.C. for grant of bail to the petitioner in the case FIR No. 114/2001 under Section 498-A/304-B, IPC, P.S. Ambedkar Nagar.

(2.) . Learned counsel for the petitioner argued that the petitioner is the brother in law of the deceased; that he was admittedly living at Hardoi in U.P. and that the deceased died while she was living with her husband in Delhi.

(3.) . In the facts and circumstances of the case, 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.