KAMLA DEVI Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for petitioner, learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) LEARNED counsel for the petitioner argued that 11 witnesses have been examined and total 34 witnesses have been sown by the prosecution. The examined witnesses have not stated that soon before the death, there was a demand of dowry. Hence, the benefit of bail should be given to him.

(3.) LEARNED PP opposed the bail application on the ground that the witnesses examined have not turned hostile and the witnesses are supporting the prosecution case and other witnesses are also to be examined to support the prosecution.