PARWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant 'Smt. Parwati is in judicial custody under Sec. 304B of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961 in connection with the First Information Report No.195 of 2023, registered at police station Kotwali Nagar, District Haridwar.

(2.) Heard Mr. Himanshu Pal, learned counsel for the applicant and Mrs. Mamta Joshi, learned Brief Holder for the State on Short Term Bail Application (IA No.4 of 2023).

(3.) Present Short Term Bail Application has been filed by the applicant on the ground that her son Navneet died on 23/8/2023.