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Prem Singh Tomar and Smt. Shanti Devi vs State of Uttarakhand

Uttarakhand High Court · Decided on 22 July 2011 · Citation: (2011) 07 UK CK 0068

HON’BLE JUDGES
Prafulla C. Pant, J
ACTS & SECTIONS REFERRED
Dowry Prohibition Act, 1961 — Section 3, 4 · Penal Code, 1860 (IPC) — Section 304B, 498A
RESULT
Allowed
CASE NUMBER
First Bail Application No. 404 of 2011
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Judgment

5 paragraphs · 182 words

Prafulla C. Pant, J.—Applicants-Prem Singh Tomar and Shanti Devi, who are in jail in connection with crime No. 07 of 2011, relating to offences punishable u/s 498A, 304B IPC, and one punishable u/s 3/4 Dowry Prohibition Act, 1961, Police Station Kotwali Pauri, District Pauri Garhwal , has sought their release on bail.

2.

Heard learned Counsel for the parties.

3.

The post-mortem report suggests that the deceased committed suicide by hanging. No specific role has been assigned to the applicant No. 1 Prem Singh Tomar, regarding cruelty. Applicant No. 2 is a woman. Both are senior citizens.

4.

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.

5.

Accordingly, bail application is allowed. Let the applicants Prem Singh Tomar and Shanti Devi, be released on bail on executing personal bond by each one of them, and furnishing two sureties for each one of them each of like amount to the satisfaction of Chief Judicial Magistrate, Pauri Garhwal. (Urgency application No. 2773 of 2011, stands disposed of).