SORAN LAL Vs. STATE OF U P

JUDGEMENT

(1.) M. L. Singhal, J. I have heard learned counsel for the accused applicant and the learned A. G. A for the State.

(2.) THE accused applicant, father-in-law of the deceased has applied for bail under Section 498-A/304- B/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.