1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

2. The instant bail application has been filed on behalf of the applicant with a prayer to release him on bail in Case Crime No.101 of 2024, registered under Sections 498-A, 323, 504, 506, 304-B I.P.C. & Section 3/4 Dowry Prohibition Act, Police Station Rabupura, District Gautam Buddha Nagar during pendency of the trial.

3. Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present case due to ulterior motive. Applicant is father-in-law of the deceased, aged about 75 years old. Learned counsel for the applicant next submitted that co-accused Jillo @ Khillo has been granted bail by this court vide order dated 02.07.2024. Learned counsel for the applicants next submits that the applicant having better case for getting bail on account of parity. Applicant has no criminal history. The applicant is languishing in jail since 27.05.2024. In case, the applicant is released on bail, he will not misuse the liberty of bail and co-operate in trial.

4. Learned A.G.A. has opposed the bail prayer of the applicant but could not dispute the facts narrated by counsel for the applicant and parity claimed with other co-accused.

5. Considering the material available on record and keeping in view the nature of the offence, argument advanced on behalf of the parties, evidence on record regarding complicity of the accused and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.

6. Let the applicant, Nannoo, who is involved in the aforesaid case crime, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to following conditions. Further, before issuing the release order, the sureties be verified.

1. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.

2. The applicant shall cooperate in the trial sincerely without seeking any adjournment.

3. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.

7. In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.