BRIJESHWAR DAYAL VERMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) An application for bail (Crl. Misc. Bail Application No. 4771 of 1990) was moved on behalf of Kaya Prakash, who is being prosecuted for committing the offence under Sections 498-A, 304-B, IPC and 3/4 of the Dowry Prohibition Act, P.S. Murad Nagar, district Ghaziabad.

(2.) The allegation in the affidavit of Pramod Kumar, which was filed along with the bail application, was that Anand Prakash was married to Smt. Santosh about 8 years back. The bail application was allowed on 25-4-1990.

(3.) Now Brijeshwar Dayal Varma, the first informant of the case, has applied for cancellation of the bail. The notice of this application for cancellation of bail was served upon the accused and he has filed a counter-affidavit in reply to the application for cancellation of bail.