- (1.) S. S. Kulshrestha, J. Heard Sri O. P. Mishra, learned Counsel for the applicant and the learned AGA.
(2.) THIS bail application has been brought on behalf of the applicant Sri Shaukin alleged to be involved for the offences under sections 498-A and 316 IPC and also under sections 3/4 of the Dowry Prohibition Act in Case Crime No. 564 of 2007, Police Station Masuri, District Ghaziabad. It is said that entire case has been fabricated so as to involve all the family member of the applicant. The main allegations are appearing against Smt. Asiya, who sprinkled Kerosene Oil and the husband Sri Farman, who set fire on the victim woman. Let the accused applicant, named above, be enlarged on bail subject to his furnishing a personal bond with two sureties each of the like amount to the satisfaction of the Chief Judicial Magistrate concerned. Bail Granted. .;