YASHPAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel for the applicant and the Govt. Advocate.

(2.) The applicant is involved in Case Crime No. 479 of 2000, under Section 498-A/307, I.P.C. 3/4 Dowry Prohibition Act, P.S. Dholanwala District Haridwar.

(3.) I have also gone through the rejection order passed by learned Sessions Judge.