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Judgment
4 paragraphs · 117 wordsM.C. Jain, J.—Heard learned Counsel for the applicants and learned A.G.A.
The allegations against the applicants, who are the brothers of the husband of the deceased, are general in nature. The husband of the deceased is said to be in jail.
Let the applicants Sudhir and Sameer be released on bail in case Crime No. 382/ 2000 Under Sections 498A, 304B, I.P.C. and Section 3/4 of the Dowry Prohibition Act. P.S. Dalanwala, District Dehradun on their furnishing a personal bonds and two sureties each in the like amount to the satisfaction of the C.J.M., Dehradun.
However, it shall not offer a ground of parity to the co-accused, who is the husband of the deceased.