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Judgment
3 paragraphs · 118 wordsM.L. Singhal, J.—I have heard Learned Counsel for the accused-applicant and the learned A.G.A. for the State.
The accused-applicant, father-in-law of the deceased has applied for bail under Sections 498A/304B/201, I.P.C. and 3/4 Dowry Prohibition Act. There are general allegations of demand of dowry. The marriage took-place four years back. No specific role has been assigned to the accused-applicant. The applicant deserves bail.
The accused-applicant Soran Lal in Case Crime No. 2 of 1999 under Sections 498A/304B/201 I.P.C. and 3/4 Dowry Prohibition Act. P. S. Lodha, district Aligarh shall be admitted to bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.