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Smt. Katori Devi (In Jail) vs State of U.P.

Allahabad High Court · Decided on 10 June 1999 · Citation: (1999) 2 ACR 1313

HON’BLE JUDGES
M.L. Singhal, J
ACTS & SECTIONS REFERRED
Dowry Prohibition Act, 1961 — Section 3, 4 · Penal Code, 1860 (IPC) — Section 304B, 498A
CASE NUMBER
Criminal Miscellaneous Bail Application No. 9027 of 1999
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Judgment

5 paragraphs · 189 words

M.L. Singhal, J.—Smt. Katori Devi (mother-in-law) has applied for bail under Sections 498A/304B and 3/4 Dowry Prohibition Act.

2.

1 have heard the Learned Counsel for the accused-applicant and the learned A.G.A. for the State.

3.

The allegations are that in the night of 20/21 March, 1999, at about 2 a.m., the applicant, her two other sons, namely, Pappu (Jeth of the deceased) and Raju (Dewar of the deceased) set the deceased on fire by sprinkling kerosene oil on account of dowry demand. The marriage took place on 28th May. 1994, about five years ago. There are general allegations of demand of dowry, i.e.. of TV, cash and golden chain, as appear in dowry death cases.

4.

No injury except burn injuries have been found on the person of the deceased. Applicant deserves bail.

5.

Let the accused-applicant Smt. Katori Devi, involved in Case Crime No. 6 of 1999, under Sections 498A/304-B and 3/4 Dowry Prohibition Act, P.S. Deorahat, district Kanpur Dehat be released on bail on her furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.