AMIR Vs. STATE OF U.P.
LAWS(ALL)-2021-7-10
HIGH COURT OF ALLAHABAD
Decided on July 08,2021

AMIR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE RAJEEV MISRA,J. - (1.) Heard Mr. Bhishm Pal Singh learned counsel for applicant and learned AGA representing State.
(2.) Perused the record.
(3.) This third bail application has been filed by applicant-Amir seeking his enlargement on bail in Case Crime No. 344 of 2018 under Sections 498A, 304B I.P.C. and Section 3/4 D. P. Act, P.S.-Brahmpuri, District-Meerut, during pendency of the trial.;


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