SHYAM VERMA Vs. STATE OF U P
LAWS(ALL)-2006-1-22
HIGH COURT OF ALLAHABAD
Decided on January 24,2006

SHYAM VERMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Applicant Shyam Verma is involved in a case punishable under Section 498-A, 307, 304B & 304 IPC and 3/4 Dowry Prohibition Act, Police Station Bah, district Agra in case crime no. 124 of 2004.
(2.) Heard the learned counsel for the applicant and learned A.G.A.
(3.) The applicant is the husband of Smt. Priti Verma, who was married to him on 22-2-2002.;


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