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Judgment
5 paragraphs · 117 wordsS.K. Agarwal, J.—This is a petition u/s 439 Cr.P.C. for grant of bail to the petitioner in the case FIR No. 114/2001 u/s 498-A/304-B, IPC, P.S. Ambedkar Nagar.
Learned counsel for the petitioner argued that the petitioner is the brother in law of the deceased; that he was admittedly living at Hardoi in U.P. and that the deceased died while she was living with her husband in Delhi.
In the facts and circumstances of the case, petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 15,000/-with one surety in the like amount to the satisfaction of the trial court.
Petition stands disposed of.
dusty.