CHANDRAKALA Vs. STATE OF U. P.

JUDGEMENT

(1.) Case is called out.

(2.) Heard learned counsel for the applicant, Sri Surya Kant Singh, Advocate, learned A.G.A. for the State, Sri Raveesh Chandra Mishra, Advocate through video conferencing and perused the record.

(3.) The present bail application is moved on behalf of the accused- applicant involved in Case Crime No. 358 of 2021, under Ss. 498-A, 304 I.P.C. and Sec. 3/4 D.P. Act, Police Station- Cornailganj, District- Gonda.