MASHANTI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter affidavit filed on behalf of the State is taken on record. Misc. application stands disposed of.

(2.) Applicant-Mashanti Devi, who is in judicial custody in connection with Case Crime No. 55 of 2019 for the offences punishable under Sections 498-A and 304-B of I.P.C. registered at P.S. Raiwala, District Dehradun, has sought her release on bail.

(3.) Heard learned counsel for the parties.