MANOJ KUMAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

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

(2.) THE applicant Manoj Kumar, who is younger brother of the husband of the deceased, is ordered to be released on bail in case crime no. 360/2000 under Section 304 -B, 120 -B I.P. C. and Section 3/4 of the Dowry Prohibition Act P. S. Rishikesh District Dehradun on his furnishing a personal bond and two sureties in the like amount to the satisfaction of C.J. M. Dehradun. However, it shall not offer a ground of parity for the grant of bail to the co -accused including husband of the deceased.