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Judgment
6 paragraphs · 117 wordsKhem Karan, J.—Counter and rejoinderaffidavits be taken on record.
Heard.
The applicant, Bhanu Pratap Singh is involved in Case Crime No. 48/2002 under Sections 498A/304B/201, IPC and 3/4 Dowry Prohibition Act, Police Station Mahrajganj, District :Faizabad.
The applicant is the fatherinlaw of the deceased. The deadbody of the lady was found on a Railway line, at a distance of about 30 kilometers from her ''Sasural''.
After considering the respective submission made by the learned Counsel for the parties, the applicant appears to be entitled to bail.
Let he be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of C.J.M. concerned.