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Judgment
3 paragraphs · 200 wordsM.L. Singhal, J.—I have heard the Learned Counsel for the accused-applicant and the learned A.G.A. for the State. The accused-applicant has applied for bail under Sections 304B/498, I.P.C. and Section 3/4 Dowry Prohibition Act.
It is alleged that on 25.11.1998, the accused-applicant father-in-law, his wife and the husband of the deceased set the deceased on fire on account of dowry demand. The marriage of the deceased Smt. Somwati with the co-accused, Laloo took place three years prior to the occurrence. The applicant�s Anr. son and other persons of the village on 26.11.1998 as come in the F.I.R itself, duly informed the parents of the deceased. Only bum injuries have been found on the deceased. There are general allegations of the dowry demand against the accused-applicant. As stated above, the parents of the deceased were duly informed by the applicant�s Anr. son, an act inconsistent with the guilt of the accused.
The accused-applicant, Gurucharan Singh, in Case Crime No. 304/98, under Sections 498A/304B, I.P.C. and 3/4 D.P. Act, P.S. Benwar, district Hamirpur, shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate concerned.