- (1.) Leave granted. Heard parties.
(2.) These two Appeals are against an Order dated 24th January, 2001, by which the High Court has cancelled bail, which had been granted to the petitioner by the Additional Sessions Judge, Nagpur, by his Order dated 13th November, 2000.
(3.) Briefly stated the facts are as follows : The petitioner got married to one Puja Agrawal on 24th November, 1999. On 2nd of September, 2000 i.e. within a year of the marriage the said Puja Agrawal met with her death on 2nd of September, 2000. The petitioner has been charged with offences under Sections 498-A and 304-B of the Indian Penal Code. Along with the petitioner three other ladies had also been charged. Those ladies were granted bail by an Order dated 11th September, 2000. A petition challenging that Order has been rejected on 20th October, 2000.;