SMT. RAJMATI DEVI W/O CHANDRA SINGH R/O. VILLAGE PURVI JHANDI CHAUR PATTI MOTADHAK POLICE STATION KOTDWAR, DISTRICT PAURI GARHWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT -Smt. Rajmati Devi who is in jail in connection with crime no. 74 of 2011, relating to offences punishable under section 304B, 498A IPC, and one punishable under section 3/4 Dowry Prohibition Act, 1961, Police Station Kotdwar, District Pauri Garhwal, has sought her release on bail.

(2.) HEARD learned counsel for the parties.

(3.) CO -accused Chandra Mohan @ Chandra Singh with similar role has already been directed to be released on bail by this Court.