PRAVEEN @ PARVENDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned A.G.A.

(2.) This is the third bail application on behalf of the applicant. The first bail application of the applicant being Criminal Misc. Bail Application No.43817 of 2017 was rejected by Hon'ble Sudhir Agarwal, J. vide order dated 15.07.2019. The second bail application of the applicant being Criminal Misc. Application No.4282 of 2021 was dismissed as withdrawn by this Court vide order dated 21.01.2021.

(3.) This third bail application on behalf of the applicant has been filed with a prayer to release him on bail in Case Crime No. 105 of 2017, under Sections 323, 498-A, 304-B I.P.C. and Section 3/4 of Dowry Prohibition Act, registered at Police Station Babugarh, district Hapur.