HITESH KANDPAL AND ORS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Dying declaration recorded by the Sub Divisional Magistrate (copy of which is annexed as Annex. 4) shows that the deceased has stated that she took poison mistaking it for medicine as she was suffering of pain in her abdomen. She has further stated that there was no quarrel with her husband. She has not stated anywhere that there was any demand of dowry or any harassment for non fulfillment of any such demand.

(3.) In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.