PURAN CHANDRA KANDPAL Vs. STATE

JUDGEMENT

(1.) MR . Anil Dabral, Advocate, holding brief of Mr. Yogesh Pacholia, Advocate, present for the applicants. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) APPLICANTS Puran Chandra Kandpal and Sanjay Kandpal, who are in jail in connection with Crime No. 816 of 2011, relating to offences punishable under Section 498A, 304B IPC and one punishable under Section 3/4 of the Dowry Prohibition Act, 1961, Police Station Someshwar, District Almora, have sought their release on bail.

(3.) LEARNED Counsel for the applicants submitted that co-accused Hitesh Kandpal (husband) has already been granted bail by this Court vide order dated 5.1.2011.