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Judgment
3 paragraphs · 117 wordsM.L. Singhal, J.—1 have heard learned Counsel for the accused-applicant and the learned A.G.A. for the State.
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 2-1 /2 years ago.
The accused-applicant Lai 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.