JUDGEMENT
KRISHNA KUMAR, J. -
(1.) HEARD learned Counsel for the applicant and learned A.G.A.
(2.) THIS is second bail application. The first bail application was rejected on 3 -3 -2000.
The applicant is husband of deceased -Smt. Asha who died in suspicious circumstances within seven years of marriage. Allegedly, there was dowry demand and torture etc.
(3.) LEARNED Counsel for the applicant contended that it was applicant who got hi: wife admitted in the hospital and it show; bona fide on his part.;
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