NAEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been received from the Jailor, District Jail Haridwar. Applicant-accused Naeem is in judicial custody under Ss. 498 A, 307 of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 4 of the Dowry Prohibition Act, 1961 in connection with the Case Crime No.49 of 2020, registered at police station Kotwali Jawalapur, District Haridwar.

(2.) Mr. Sandeep Tandon, Advocate, contended that the applicant has been falsely implicated in the present matter. Applicant is the husband of the injured. Injured-Saista (PW2) stated in her cross-examination that she set herself on fire in anger. Her husband (applicant) saved her by throwing a blanket over her.

(3.) Mr. Sandeep Tandon, Advocate, has further submitted that the applicant is in custody since 18/3/2020 and he has no criminal history. Co-accused persons have been granted bail by this Court.