K.N.Ojha, J. - (1.) Heard Sri Mithlesh Kumar Tiwari, learned Counsel for the applicant and Sri Virendra Singh, learned Counsel for the complainant, learned A.G.A. and have gone through the record.
(2.) Applicants Smt. Saima and Matloob are in jail in Crime No. 1702/2005 under Sections 498-A, 307, 304-B IPC and 3/4 Dowry Prohibition Act, P.S. Nazibabad, district Bijnor.
(3.) Since both applications have been moved in respect of same occurrence in crime No. 1702/2005, therefore, both these applications are to be disposed of by common order.;