PREM SINGH TOMAR S/O LATE JOT SINGH TOMAR AND SMT. SHANTI DEVI, W/O PREM SINGH TOMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANTS -Prem Singh Tomar and Shanti Devi, who are in jail in connection with crime No. 07 of 2011, relating to offences punishable under Section 498A, 304B IPC, and one punishable under section 3/4 Dowry Prohibition Act, 1961, Police Station Kotwali Pauri, District Pauri Garhwal , has sought their release on bail.

(2.) HEARD learned Counsel for the parties.

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