RAM KRIPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. H.M. Raturi, learned counsel for the applicant, Mr. Hari Om Bakhuni, learned A.G.A. for the State and perused the record. The applicant is in jail being implicated in Case Crime/F.I.R. No. 211 of 2014, which has been registered under Section 306 of I.P.C., P.S. Khatima, District Udham Singh Nagar.

(2.) PRIMA facie it appears that the wife of the applicant had committed suicide. The deceased was married with the applicant in the year 2005. There are allegation in the First Information Report regarding cruelty and demand of dowry. Learned A.G.A. placed before this Court post mortem report which reveals that there is no ante mortem injury on the body of the deceased. The applicant is in jail since 13.11.2014.

(3.) LET the applicant (Ram Kripal @ Kripal) be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties of the equal amount to the satisfaction of the Magistrate concerned. It is made clear that any observations made by this Court are only for the purposes of grant of bail. It shall not be taken into consideration at all in any other proceedings.