High CourtsSingle Bench

Lal Singh vs State of U.P.

Allahabad High Court · Decided on 18 February 1999 · Citation: (1999) CriLJ 3705

HON’BLE JUDGES
M.L. Singhal, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
CASE NUMBER
Criminal Miscellaneous Bail Application No. 1827 of 1999
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Judgment

3 paragraphs · 121 words

M.L. Singhal, J.—I have heard learned counsel for the accused applicant and the learned A.G.A. for the State.

2.

The applicant, is an elder brother of the husband of the deceased. There are general allegations of the demand of dowry. It has been argued on behalf of the applicant that the applicant is living separately. The marriage took-place 21/2 years age.

3.

The accused applicant Lal Singh in Case Crime No. 198 of 1998 under Sections 304B : 201 : 498A : 302, I.P.C. and 3/4 D. P. Act, P.S. Diviyapur, District Auraiya shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.