SATENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) The case is called out through video conferencing.

(2.) Learned counsel for the bail-applicant, Sri Rama Pati Shukla, Advocate and learned A.G.A. for the State, Sri Anurag Singh Chauhan, Advocate are connected through video conferencing in virtual hearing of the case.

(3.) The present bail-application is moved on behalf of accused- applicant-Satendra Kumar, involved in Case Crime No.356 of 2019, under Ss. 498-A, 304B of I.P.C. and Sec. 3/4 of Dowry Prohibition Act, registered at Police Station Mishrikh, District Sitapur.