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Judgment
3 paragraphs · 150 wordsM.L. Singhal, J.—I have heard the Learned Counsel for the accused-applicant and the learned A.G.A. for the State.
The applicant Santosh Kumar has applied for bail under Sections 304B and 498A, I.P.C. and Section 3/4 of Dowry Prohibition Act.
The accused-applicant is the elder brother of the husband of the deceased. There are general allegations of demand of dowry against the accused-applicant also. The applicant has contended that he has been living separately. There is no evidence on record to show that he is living jointly with other members of the family. The accused-applicant deserves bail. The accused-applicant, Santosh Kumar, in Case Crime No. 97 of 1998, under Sections 498A/304B, I.P.C. and 3/4 Dowry Prohibition Act. Police Station Nababganj, district Farrukhabad, 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.