KAUSHLENDRA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Kaushlendra Sharma who is in jail in connection with crime no.188 of 2010, relating to offences punishable under section 323, 313, 506 and 498A I.P.C & ¾ Dowry Prohibition Act, 1961, P.S. Jwalapur, District Haridwar, has sought his release on bail.

(2.) Heard learned counsel for the parties.

(3.) Having considered submissions of learned counsel for the parties and after going through papers on record, without expressing any opinion as to final merits of the case, this court is of the view that the applicant deserves bail. Accordingly, bail application is allowed. Let the applicant Kaushlendra Sharma be released on bail on executing personal bond and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Haridwar.