PANKAJ SINGH KANYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Ms. Pushpa Joshi, Senior Advocate assisted by Mr. Saurav Adhikari, Advocate present for the applicant. Mr. S.S. Adhikari, A.G.A. present for the State.

(2.) Applicant-Pankaj Singh Kanyal who is husband of the deceased, is in jail in connection with Case crime No.03 of 2016, relating to offences punishable under Sections 323,504,506,304B, 498A of IPC and Section 3/4 Dowry Prohibition Act, at Police Station Didihat, District Pithoragarh, has sought his release on bail.

(3.) Heard learned counsel for the parties, perused the material brought on record and considered the grounds taken up in the bail application.