Raj Pal and Smt. Rashmi @ Reshma vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Mr. Rajendra Singh and Mr. Parikshit Saini, Advocates, present for the applicants. Mr. M.A. Khan, Brief Holder, present for the State.

Counter affidavit has been filed on behalf of the State. Same be taken on record.

Applicants- Raj Pal and Rashmi @ Reshma who are in jail in connection with crime no. 63 of 2011, relating to offence punishable u/s 304B IPC, Police Station Khanpur, District Hardwar, have sought their release on bail.

Heard learned counsel for the parties.

Applicants are father-in-law and mother-inlaw of the deceased. There are vague and general allegations against the present applicants. It is pleaded that deceased and her husband used to live separately from the present applicants.

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 applicants Raj Pal and Rashmi @ Reshma be released on bail on executing personal bond by each one of them, and furnishing two sureties for each one of them, each of the like amount to the satisfaction of the Additional Chief Judicial Magistrate, Laksar. (Urgency application no. 1373 of 2012, stands disposed of).