JHUPALI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Mohan Chanda Pande, Advocate for the applicant and Mr. Nandan Arya, AGA for the State.

(2.) The applicant has been charged under Sections 304 & 201 I.P.C. The allegations against the applicant are that she along with her husband killed a new born child. The husband of the applicant has already been granted bail. The applicant is a lady. On these considerations, let applicant Jhupali Devi be released on bail on her executing a personal bond and two sureties each in the