KULDEEP SECOND BAIL Vs. STATE OF U.P.

JUDGEMENT

(1.) This case is taken up in the revised call.

(2.) Heard Ms. Divya Tripathi, learned counsel for the applicant, Sri Anirudha Singh, learned A.G.A.-I for the State and perused the record.

(3.) The applicant, Kuldeep, has moved this second bail application seeking bail in Case Crime No.189 of 2016, under Ss. 498-A, 304-B, 302 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Achalganj, District Unnao.