MOHD SALEEM Vs. STATE & ORS

JUDGEMENT

(1.) It appears that Mohd Saleem, petitioner is involved in FIR No. 84 of 2011 registered with Police Station, Chenani, District Udhampur for the commission of offences punishable under Sections 306 & 498-A of Ranbir Penal Code (for short R.P.C) along with Mst. Saleema, Mst. Marsaleen and one Razak Ahmed, who is the main accused, as per the prosecution story. Mst. Saleema and Mst. Marsaleen have already been granted bail and stand released from the police custody. Petitioner has also sought bail on the same grounds.

(2.) Respondents have filed their objections and objected the same.

(3.) I have perused the objections and am of the considered view that the case projected by the petitioner is similar to the case of Mst. Saleema and Mst. Marsaleen. Thus, I deem it proper to exercise discretion in favour of the petitioner, accordingly the accused-petitioner is admitted to bail subject to his furnishing bail bonds to the tune of Rs. 1,00,000/- (Rupees One Lakh) with two sureties of the like amount to the satisfaction of the Registrar Judicial. This order shall be subject to the following conditions:-