BHURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.Applicant- Smt. Bhuri who is in jail in connection with Crime No. 25 of 2007,relating to offence punishable under section 304B IPC and one punishable under section 3/4 of Dowry Prohibition Act, 1961, registered at Police2 Station Kotwali Manglaur, District Hardwar, has sought herrelease on bail.

(2.) Applicant is woman. She is not named in the first information report. It is a case of circumstantial evidence.

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