S.S.KULSHRESTHA, J. - (1.) HEARD Sri Rajeev Sisodia, learned counsel for the appellant and learned A.G.A. for the State and also perused the material on record.
(2.) THE bail application on behalf of the accused-appellant Ram Das convicted for the offence under Section 498-A I.P.C. and 3/4 Dowry Prohibition Act in S.T. No.5 of 2007 vide judgement dated 08.01.2008 passed by Sri Shiv Sharma, the then Additional Sessions judge, Court No.2, Bijnor has been pressed on the ground that he was awarded two years rigorous imprisonment under Section 498- A I.P.C and six months' imprisonment under Section 3/4 Dowry Prohibition Act. He was also on interim bail. Having regard to all the facts and circumstances, without expressing any opinion on merit of the case, the accusedappellant may be admitted to bail.
(3.) LET the appellant Ram Das s/o Sri Thani Singh be released on bail for the offences indicated above during the pendency of the appeal on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the Trial Court concerned and subject to the deposit 50% of fine amount awarded by the trial court.;