DEEPAK Vs. STATE OF U P
LAWS(ALL)-2018-1-391
HIGH COURT OF ALLAHABAD
Decided on January 18,2018

DEEPAK Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

J.J. Munir, J. - (1.) This is a bail application on behalf of Deepak S/o Udaiveer Singh in Case Crime No. 18 of 2016 under Sections 498A, 304B, 201 IPC and Section ¾ Dowry Prohibition Act, P.S. Kagarol, District Agra.
(2.) The applicant is the husband of the deceased Smt. Gargi and is in jail since 22.02.2016.
(3.) Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Rajesh Kumar Srivastava, learned counsel for the applicant, Sri Anil Kumar Pandey, learned counsel for the complainant and Sri Saqib Meezan, learned Additional Government Advocate for the State.;


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