S.C.NIGAM, J. - (1.) SRI Akhtar Hussain has filed his appearance slip on behalf of the complainant. It may be taken on record.
(2.) HEARD learned Counsel for the applicant-accused, Sri Akhtar Hussain, learned Counsel for the complainant, learned Additional Government Advocate for the State and perused the record. The applicant-accused Momin has moved this application for bail in case crime No. 564 of 2007, under sections 498-A and 316 I.P.C. and section 3/4 Dowry Prohibition Act, Police Station Mansoori, District Ghaziabad.
(3.) THE applicant-accused is the nephew of the husband of victim. He has been assigned the role of catching the legs and pressing them while the victim was sleeping.;