SHAMBHU HALDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shambhu Haldar, who is in jail in connection with F.I.R. No. 306 of 2010, relating to offences punishable Under Section 498A and 304B I.P.C., Police Station Rudrapur, District Udham Singh Nagar, has sought his release on bail. Heard learned counsel for the parties.

(2.) Learned counsel for the applicant submitted that the applicant is brother in law (JETH) of the deceased. It is contended that applicant along with his wife and two children, lived separately from the deceased and her husband. No specific role has been assigned to the applicant.

(3.) In the above circumstances, without expressing any opinion as to final merits of this case, this court is of the view, that applicant deserves bail. Bail application is allowed. Let the applicant Shambhu Haldar be released on bail on executing a personal bond and furnishing two sureties each of the like amount to the satisfaction of the Chief Judicial Magistrate, Udham Singh Nagar.