SAMPATTI BIST Vs. STATE OF UTTARANCHAL

JUDGEMENT

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

(2.) LEARNED counsel for the applicant has submitted that the applicant is a sick lady. According to the Fl.R. only role bf catching hold is assigned to the applicant.

(3.) LET the applicant Sampatti Bist bereleased on bail in case crime No. 170 of 2001, u/s. 302 of the LPC., P S. Vikas Nagar, District Dehradun on her furnish­ing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate, Dehradun.