SHIKHA MAHESHWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) As per Resolution dated 07.04.2021 of the Committee of this Court for the purpose of taking preventive and remedial measures and for combating the impending threat of Covid-19, this case is being heard by way of virtual mode.

(2.) Heard learned counsel for the applicant and learned A.G.A for the State through video conferencing.

(3.) The instant anticipatory bail application has been filed with a prayer to grant an anticipatory bail to the applicant,Shikha Maheshwari,in Case Crime No. 833 of 2020, under Sections- 498-A, 323, 506, 377 I.P.C and Section 3/4 of Dowry Prohibition Act, Police Station- Kasganj, District-Kasganj.