RAHUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 95 of 2021, registered at police station Jaspur, District Udham Singh Nagar.

(2.) The present applicant is in judicial custody under Ss. 304B, 306, 498A of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 4 of the Dowry Prohibition Act, 1961.

(3.) The First Bail Application was rejected on 29/3/2022. After the rejection of the First Bail Application, nine witnesses have been examined by the prosecution. Therefore, the present Second Bail Application is being considered in the light of the said changed circumstances.