SHUBHAM SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shubham Saini is in judicial custody in FIR No. 381 of 2022 (Sessions Trial No. 251 of 2022), under Ss. 498A, 304B, 302 IPC, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the co-accused have already been granted bail. It is a case of dowry death. On a small issue the deceased had committed suicide.