ANEES Vs. STATE OF U.P.

LAWS(ALL)-2023-2-55

HIGH COURT OF ALLAHABAD

Decided on February 15,2023

Anees Appellant

VERSUS

STATE OF U.P. Respondents

Referred Judgements :-

VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. CHET RAM [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
KUNDULA BALA SUBRAHMANYAM VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BETAL SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
PARAS YADAV VS. STATE OF BIHAR [REFERRED TO]
ARVIND SINGH VS. STATE OF BIHAR [REFERRED TO]
RIZAN VS. STATE OF CHHATTISGARH [REFERRED TO]
STATE OF KARNATAKA VS. SHARIFF [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
NALLAPATI SIVAIAH VS. SUB DIVISIONAL OFFICER GUNTUR A P [REFERRED TO]
ARUN BHANUDAS PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
VARIKUPPAL SRINIVAS VS. STATE OF A P [REFERRED TO]
BHAGWAN TUKARAM DANGE VS. STATE OF MAHARASHTRA [REFERRED TO]
HUSSAIN AND ANOTHER VS. UNION OF INDIA [REFERRED TO]
POONAM BAI VS. STATE OF CHHATTISGARH [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
STATE OF U.P. VS. VEERPAL [REFERRED TO]
UTTAM VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

KRISHAN PAHAL, J. - (1.)List has been revised.
(2.)Heard Sri Mohd. Umar Iqbal Khan, learned counsel for the applicant and Sri Vibhav Anand Singh, learned A.G.A. for the State as well as perused the material available on record.
(3.)The present bail application has been filed by the applicant in Case Crime No.2815 of 2018, under Ss. 498-A, 323, 302 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Loni, District Ghaziabad, with the prayer to enlarge him on bail.PROSECUTION STORY:

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