- (1.) M. L. Singhal, J. Smt. Katori Devi (mother-in-law) has applied for bail under Sections 498-A/304-B and 3/4, Dowry Prohibition Act.
(2.) I have heard the learned counsel for the accused-applicant and the learned A. G. A. for the State. The allegations are that in the night of 20/21 March, 1999, at about 2 a. m. the applicant, her two other sons, namely, Pappu (Jelh of the deceased) and Raju (Dewar of the deceased) set the deceased on fire by sprinkling kerosene oil on ac count of dowry demand. The marriage took place on 28th May, 1994, about five years ago. There are general allegations of demand of dowry, i. e. of TV, cash and gold en chain, as appear in dowry death cases. No injury except burn injuries have been found on the person of the deceased. Applicant deserves bail.
(3.) LET the accused-applicant Smt. Katori Devi, involved in Case Crime No. 6 of 1999, under Sections 498- A/304-B and 3/4, Dowry Prohibition Act, P. S. Deorahat, District Kanpur Dehat be released on bail on her furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned. Bail granted. .;