LAWS(UTN)-2023-7-56

SANDEEP KUMAR Vs. STATE OF UTTARAKHAND

Decided On July 18, 2023
SANDEEP KUMAR Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Sandeep Kumar is in judicial custody in FIR/Case Crime No. 191 of 2019, under Ss. 498-A,304-B, 302 read with 34 IPC, Police Station Jhabrera, Roorkee, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The deceased was married to the applicant on 25/6/2019. On 19/9/2019, she was found dead in the house.