OM PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. MK Ray, Advocate for the applicant and Mr. Amit Bhatt, Addl. GA for the State.

(2.) Learned Counsel for the accused applicant submitted that the present applicant is father-in-law of victim Rinku and he was living separately and he is not at all the beneficiary of alleged demand of dowry. He further submitted that no specific allegation has been made against the applicant. He also submitted that co-accused Jyoti has been granted bail by the Sessions Judge, Udham Singh Nagar and another co-accused Mukesh has been granted bail by this Court vide order dated 6.10.2010 and the present applicant is also entitled for bail on the basis of parity.

(3.) Having heard the submissions of learned Counsel for the parties; perusal of the contents of the FIR and other papers available on record; in view of the facts and circumstances of the case and without commenting upon the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.