BHAGWAN DEYI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Smt. Bhagwan Deyi, is in judicial custody FIR No. 105 of 2022, under Sec. 302, 34 IPC, Police Station Banbhulpura, Haldwani, District Nainital. She has sought her release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) This is second bail application. The first bail application was dismissed in non prosecution on 10/11/2022.