MANISH GOND Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court is convened through video conferencing.

(2.) Heard Shri Kuwar Ritesh Kumar, learned counsel for the applicant, learned A.G.A. through video conferencing and perused the record.

(3.) The applicant has approached this Court by way of filing the present Criminal Misc. Bail Application seeking enlargement on bail in Case Crime No. 0384 of 2020, under Ss. 498A, 304-B IPC and Sec. 3/4 Dowry Prohibition Act, Police Station - Kasimabad, District - Ghazipur after rejection of his Bail Application, vide order dtd. 3/2/2021 passed by Additional and Sessions Judge/Fast Track Court-II, Ghazipur.