AMANDEEP SINGH SALUJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Ms. Manisha Bhandari, learned counsel for the applicant, Mr. Kuldeep Singh, learned A.G.A. for the State of Uttarakhand, Mr. Sanpreet Singh Ajmani, for the Complainant and perused the records.

(2.) The applicant is in jail being implicated in FIR No. 354 of 2019, under Ss. 377, 498A of I.P.C. and 3/4 Dowry Prohibition Act, registered in Police Station Haldwani, District Nainital.

(3.) Ms. Manisha Bhandari, learned counsel for the applicant submits that applicant is innocent and he has been falsely framed in the aforesaid offences. She further submits that applicant has no criminal history and he is a respectable member of society and there is no possibility of his fleeing away from justice. She further submits that the charge sheet has been filed in the matter and there is no occasion of the applicant tampering with the evidence.