HARBANSH SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G.A.

(2.) THE applicants are facing trial for the offence punishable under section 304B read with section 498A I.P.C. The applicants are the elder brother of the husband of the deceased.

(3.) LET the applicants Harbansh Singh and Jaspal Singh be released on bail in case crime No. 732A of 2001 u/Ss. 498A, 304B, I.PC. and 3/4 D. P Act, P S. Bajpur, Distt. Udham Singh Nagar, on their furnish a personal bond each and two sureties each in the like amount to the satisfaction of the C.J.M. con­cerned.