ANIL SHARMA Vs. STATE OF U P
LAWS(ALL)-2018-9-47
HIGH COURT OF ALLAHABAD
Decided on September 17,2018

ANIL SHARMA Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Anant Kumar, J. - (1.) Sri Ajay Kumar, learned Advocate has put in appearance for the complainant and filed Vakalatnama on his behalf, which is taken on record.
(2.) Heard learned counsel for the applicant, learned counsel for the complainant, learned A.G.A. for the State and perused the record.
(3.) The present bail application has been filed by the applicant in Case Crime No.47/2018, under Sections 323, 498A, 304B, 201 I.P.C. & Section 3/4 Dowry Prohibition Act, Police Station - Satrikh, District - Barabanki.;


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