RAGHUVENDRA SHARAN MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) M. L. Singhal, J. I have heard the learned counsel for the accused-applicant and the learned A. G. A. for the State. The accused persons on account of dowry demand one said to have set the deceased on fire on want of dowry demand. Un-disputably the accused-applicant himself after the occurring admitted the deceased in injured condition in S. S. P. C. , Hospital, Varanasi from where the deceased was given treatment. The occur rence took place in the night of 24/25-11-1998 itself. The deceased died on 6-12-1998 as revealed in the F. I. R. itself. The parents of the deceased were duly in formed and the parents reached in the Hospital where the deceased was going under treatment. The learned counsel for the accused-applicant argued that all these facts and the conduct of the accused-ap plicant are inconsistent with the guilt of the accused-applicant.

(2.) THE accused-applicant Raghu-vendra Saran Mishra in Case Crime No. 196 of 1998, under Sections 498- A/304-B, I. P. C. and Section 3/4, Dowry Prohibition Act, P. S. Jaitpura, district Varanasi, 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. Bail granted. .