SUDHIR SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned Counsel for the applicants and learned A.G.A.

(2.) The allegations against the applicants, who are the brothers of the husband of the deceased, are general in nature. The husband of the deceased is said to be in jail.

(3.) Let the applicants Sudhir and Sameer be released on bail in case Crime No. 382/2000 u/Ss. 498-A, 304-B, I.P.C. and Sec. 3/4 of the Dowry Prohibition Act. P.S. Dalanwala, District Dehradun on their furnishing a personal bonds and two sureties each in the like amount to the satisfaction of the C.J.M., Dehradun.