CourtKutchehry.com
High CourtsDivision Bench

Dwarika Prasad vs State of Uttaranchal

Uttarakhand High Court · Decided on 15 October 2001 · Citation: (2004) 1 UC 577

HON’BLE JUDGES
Mahesh Chand Jain, J
ACTS & SECTIONS REFERRED
Dowry Prohibition Act, 1961 — Section 3, 4 · Penal Code, 1860 (IPC) — Section 304B, 498A
CASE NUMBER
Criminal Miscellaneous Bail Application No. 582 of 2001
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 131 words
1.

Heard Learned Counsel for the applicant and learned A.G.A.

2.

The applicant is the uncle of the husband of the deceased.According to him, he resides at another place leading a religious life and had no concern whatsoever with the incident in question.

3.

Let the applicant Dwarika Prasad be released on bail in case crime No. 394 of 2001 u/s 304B, 498-A, I.P. C. & 3/4 of D.P. Act, P.S. Kashipur, District Udham Singh Nagar on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C.J. M. Udham Singh Nagar.

4.

The husband of the deceased is said to be in jail. This bail order shall not offer a ground of parity to the co -accused including husband of the deceased.