- (1.) K. D. Shahi, J. Applicant is lady and Nanand of the victim. She admitted resides in the different family.
(2.) LET applicant Lailatun alias Raisun be enlarged on bail in case Crime No. 86/99 under Sections 498-A, 304-B and 3/4 Dowry Prohibition Act. P. S. Khuthan, District Jaunpur in her furnish ing personal bond and two sureties each in the like amount to the satisfaction of Court concerned. Bail allowed. .;