- (1.) Ard Sri S.C. Shukla, learned counsel for the appellant, Sri Mahendra Pratap Singh, learned counsel for the informant and learned Addl. Govt. Advocate for the State.
(2.) This is the second application for the grant of bail. The first bail application has been rejected on merits on 21.1.2014.
(3.) Appellant-Yogesh Mishra @ Chu-Chu has been convicted and sentenced to three years rigorous imprisonment and fine of Rs.5000/- under Section 498-A I.P.C., ten years rigorous imprisonment under Section 304-B I.P.C. and one year rigorous imprisonment and fine of Rs.5,000/- under Section 4 of Dowry Prohibition Act and all sentences have been ordered to run concurrently.;