- (1.) VIRENDRA Saran, J. Heard learned Counsel for the applicant and Sri Nagendra Mohan, learned Counsel for the complainant and learned Additional Government Advocate.
(2.) THE applicant is involved in Crime No. 31 of 1998, under Section 498-A, IPC and 3/4 of Dowary Prohibition Act, Police Station Kotwali City, Hardoi. Considering the arguments of learned Counsel for the applicant that the applicant apprehends danger at Hardoi, it is directed that the applicant may appear before the learned Chief Judicial Magistrate, Barabanki on 24th March, 1998 and he shall also be at liberty to make an application for bail before the learned Chief Judicial Magistrate, Barabanki. In case the applicant appears before the learned Chief Judicial Magistrate, Barabanki and makes an application for bail, the learned Chief Judicial Magistrate, Barabanki shall consider and dispose of the application for bail. It shall also be open to the applicant to giving this order to the notice of Magistrate con cerned at Hardoi so that coercive process may not be issued. The applicant is already on interim bail. He shall continue to remain on interim bail till 24-3-1998. With the above direction, this ap plication is finally disposed of.
(3.) THE copy of this order shall be supplied to the counsel for either side on payment of usual charges as early as pos sible. Application allowed. .;