BHAGAT SINGH S/O HAR SINGH @ HERA SINGH R/O VILLAGE BARWSWA TANA PATWARI CIRCLE BOLI TEHSIL BHIKIYASAIN DISTRICT ALMORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT - Bhagat Singh, who is in jail in connection with Crime No. 01 of 2007, relating to offences punishable under section 498A, 304B, 120B of I.P.C, and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Patwari Circle Boli, District Almora, has sought his release on bail.

(3.) EARLIER applicant was granted bail by this court on 11.11.2008. It appears that he did not appear before the trial court on one of the dates fixed, and his bail was cancelled, and warrants were issued against him. It further appears from the papers on record, that the present applicant who is brother in law (JETH) of the deceased again surrendered in the month of August 2010.