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Pyarey Lal vs State of U.P.

Allahabad High Court · Decided on 24 September 2001 · Citation: (2001) 09 AHC CK 0037

HON’BLE JUDGES
Khem Karan, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Dowry Prohibition Act, 1961 — Section 3 · Penal Code, 1860 (IPC) — Section 304B, 498A
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No. 4254 (B) of 2001
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Judgment

5 paragraphs · 108 words

Khem Karan, J.—Heard.

2.

The applicant Pyarey Lal involved in Case Crime No. 127 of 2001, under Sections 498A, 304B of I.P.C. and 3/4 Dowry Prohibition Act, P.S. Auras, Distt. Unnao.

3.

The applicant is the fatherinlaw of the deceased. It is submitted on behalf of the applicant that in the same incident one Surendra Kumar and Ganga Prasad also received burn injuries, as a result of which Surendra Kumar died.

4.

I think the applicant is entitled to bail.

5.

Let the applicant be released on bail on his farmishing a personal bond and two sureties each in the like amount to the satisfaction the C.J.M. concerned.