Pushpa Saxena vs State of U.P.

Virendra Saran, J.—Heard learned Counsel for the applicant and the learned Government Advocate.

The applicant is involved in Crime No. 31 of 1998 under Section 498A, 1PC, and Section 3/4 Dowry Prohibition Act, P.S. 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 surrender before Chief Judicial Magistrate, Barabanki on 29498 and she 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 bring this order to the notice of Magistrate concerned at Hardoi.

I have already passed similar order in respect of coaccused Surendra Mohan Saxena.

With the above direction, this application is finally disposed of.