MAHESH KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the applicant, is taken on record.

(2.) Heard Vikas Vikram Singh, learned counsel for the applicant and Sri Rajesh Kumar Singh learned A.G.A.-I for the State.

(3.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No.180 of 2023 under Ss. 498-A, 304-B IPC and 3/4 Dowry Prohibition Act, Police Station Bhadokhar District Raebareli