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Judgment
3 paragraphs · 108 wordsM.A. Khan, J.—On the F.I.R., it has been alleged that the deceased was very mercilessly beaten by her husband and in laws. However, the postmortem report does not indicate such injuries.
Having considered the facts and circumstances of the case, I find it a fit case to release the applicant on bail.
Let the applicant Karunesh Kumar be released on bail in Crime Case No. 69 of 1999 under Section 498A, 304B I.P.C. and 3/4 D.P. Act of P.S. Phool Behad, District Lakhimpur Kheri on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of CJM concerned. Application allowed.