Kasi Ram and Shiv Ram vs State of Uttarakhand

Prafulla C. Pant, J.—Applicants-Kasi Ram and Shiv Ram, who are in jail in connection with Case Crime No. 02 of 2009, relating to offences punishable u/s 498A, 304B, 302 I.P.C., registered with Tayab Tehsilsar Sadar District Almora, have sought their release on bail.

Applicant No. 1 Kasi Ram is uncle in law and applicant No. 2 Shiv Ram is father in law of the deceased. It is pleaded that deceased used to live with her husband in Delhi. It is contended that there is no motive on the part of the applicants to commit the crime. There is not a single word in the First Information Report that the deceased was murdered, still the First Information Report is lodged u/s 302 I.P.C. No details of any demand of dowry are mentioned in the First Information Report.

In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view, that applicants deserve bail.

The bail application is allowed. Let the applicants-Kasi Ram and Shiv Ram, be released on bail on executing personal bond by each one of them and furnishing two sureties, for each of them, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Almora.