ASLAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Bail Application has been filed for grant of regular bail in connection with the Case Crime No. 154 of 2020 (Sessions Trial No. 6 of 2020), registered at police station Sahaspur, District Dehradun.

(2.) Applicant is in judicial custody under Ss. 302, 498A, Sec. 304B of the Indian Penal Code, 1860 and Sec. 3 and Sec. 4 of the Dowry Prohibition Act, 1961.

(3.) The First Bail Application (No. 1501 of 2020) was rejected by the coordinate Bench on 7/10/2021.