AJAY PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ajay Kumar Srivastava, learned counsel for the applicant, learned A.G.A. through video conferencing and perused the record.

(2.) Despite successful link send to the learned counsel for the first informant, it remained non-responsive.

(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.443 of 2020, under Sections 498-A and 306 of I.P.C., Police Station-Dhoomanganj, District-Allahabad after rejection of his Bail Application vide order dated 27.11.2020 passed by learned Additional District and Sessions Judge, Court No.21, Allahabad.