ARVIND SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT -Arvind Sharma who is in jail in connection with FIR no. 50 of 2011, relating to offences punishable under section 313, 323, 325, 504, 506, 406, 498A, 34 IPC and one punishable under section 3/4 Dowry Prohibition Act, 1961, Police Station Dineshpur, District Udham Singh Nagar, 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 the statement of the complainant recorded under section 161 Criminal Procedure Code, by the Investigating Officer (copy Annex. 3 to the affidavit) this court is of the view that applicant deserves bail.