DWARIKA PRASAD Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G A.

(2.) THE applicant is the uncle of the husband of the deceased. According to him, he resides at another place leading a religious life and had no concern whatsoever with the incident in question.

(3.) Let the applicant Dwarika Prasad be released on bail in case crime no. 394 of 2001 u/s 304 - B, 498-A, 1. P C. and 3/4 of D. P Act, P S. Kashipur, District Udham Singh Nagar on his furnishing. a personal bond and two sureties each in the like amount to the satisfaction of the C. J. M. Udham Singh Nagar.