DARSHNI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT Smt Darshni Devi, who is in jail in connection with Crime No. 49 of 2012, relating to offences punishable under section 498A and 304B of I.P.C., and one under section 3/4 of Dowry Prohibition Act, 1961, Police Station Patel Nagar, District Dehradun, has sought her release on bail.

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