Karuna Nand Bajpayee, J. - (1.) Ref: Criminal Misc. Bail Application No.03 of 2018.
(2.) This application has been filed seeking the release of the appellant on bail in S.T. No.331 of 2012 (State vs. Rameshwar and others) arising out of Case Crime No.18 of 2012, under sections 498A, 304B, 201 I.P.C. and 3/4 of the Dowry Prohibition Act, Police Station- Nibohar, District- Agra.
(3.) Heard learned counsel for the applicant. Submission of the counsel for the appellant is that appellant is in jail since 19.1.2012 and therefore on the ground of prolonged detention he may be released on bail. He has been convicted to undergo for offence under section 304B I.P.C.;