Raghuvendra Sharan Mishra (In Jail) vs State of U.P.

M.L. Singhal, J.—I have heard the Learned Counsel for the accused-applicant and the learned A.G.A. for the State. The accused persons on account of dowry demand one said to have set the deceased on fire on account of dowry demand. Undisputedly the accused-applicant himself after the occurrence admitted the deceased in injured condition in S.S. P.G., Hospital, Varanasi, from where the deceased was given treatment. The occurrence took place in the night of 24/25.11.1998. The deceased died on 6.12.1998 as revealed in the F.I.R. itself. The parents of the deceased were duly informed and the parents reached in the Hospital where the deceased was going under treatment. The Learned Counsel for the accused-applicant argued that all these facts and the conduct of the accused-applicant are inconsistent with the guilt of the accused-applicant.

The accused-applicant Raghuvendra Saran Mishra in Case Crime No. 196 of 1998, u/s 498A/304B, I.P.C. and Section 3/4 Dowry Prohibition Act, P.S. Jaitpura, district Varanasi, 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.