BRIJ LALGUPTA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) Shri Devendra Vikram Singh, learned counsel for the applicant, learned A.G.A. and Shri Satyendra Singh, learned counsel for the informant appeared through video conferencing.

(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. 169 of 2020, under Ss. 498-A, 304-B, 120B IPC and Sec. 3/4 Dowry Prohibition Act, Police Station - Khiri, District - Allahabad, after rejection of his Bail Application, vide order dtd. 22/2/2021, passed by Sessions Judge, Allahabad.