STATE OF H.P. Vs. SUDHIR GULATI

JUDGEMENT

(1.) This revision petition is directed against the order dated 13.5.2003 passed by the learned Sessions Judge, Sirmaur District at Nahan whereby the respondents/accused have been released on bail in case FIR No. 287 of 2002, dated 26.12.2002, under Sections 498 -A, 406, 120 -B of the Indian Penal Code and Section 4 of the Dowry Prevention Act, 1961, registered at Police Station, Nahan.

(2.) I have heard the learned Deputy Advocate General for the petitioner -State.

(3.) The bail has been granted to the respondents on 13.5.2003. There is no allegation that after their release, the accused/respondents had attempted to tamper with the prosecution evidence or to destroy such evidence in any manner. It is also not the allegation against them that any of the conditions of the order granting bail to them has been violated by them. The only contention is that they are alleged to have committed serious offence, therefore, bail ought not to have been granted to them.