SHORABH @ SAURABH Vs. STATE OF U P

JUDGEMENT

(1.) This is the second bail application moved by the applicant. First bail application was dismissed by me for want of prosecution.

(2.) Heard Ms. Sandhya Goswami, learned counsel for the applicant, learned A.G. A. for the State and Sri B. K. Solanki, learned counsel for the complainant and perused the material on record.

(3.) By means of this application, the applicant who is involved in Case Crime No. 1682 of 2008, under Sections-498A, 304-B IPC and Section-3/4 of D. P. Act, is seeking enlargement on bail during the trial.