MOHENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the applicant and learned A.G.A.

(2.) I also perused the order dated 19.6.2001 passed by the learned Sessions Judge, Dehradun, rejecting the bail of applicant.

(3.) In my opinion, it is a fit case for bail. Let the applicant Mohendra Singh be released on bail in Case Crime No. 108 of 2001, under Sections 498A, 406, 504, 506 and 120B, Indian Penal Code and under Sec. 3/4 of Dowry Prohibition Act. P. S. Dalanwala, District Dehradun, on his furnishing a personal bond with adequate sureties in the like amount to the satisfaction of C.J.M., Dehradun.