VED PRAKASH CHAMOLI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned A.G.A. This is the second bail application moved on behalf of the applicant and the first was rejected on merit.

(2.) Statement of the witness of the fact has been recorded and my attention l was drawn to the statement of the father of the victim, copy of which has been filed in support of the application.

(3.) Having gone through the statement of the witness, I am of the view that this is a fit case for bail. Let the applicant Ved Prakash Chamoli son of late Sri Lacchi Ram Chamoli, R/o 184, Adarsh Village, Rishikesh, District Dehradun be released on bail in Case Crime No. 360 of 2000, under Sections 498-A, 304-B, 120-B Penal Code and 3/4 Dowry Prohibition Act, P.S. Rishikesh. District, Dehradun to the satisfaction of the C.J.M. Dehradun.