UDIT ARYA Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri C.L. Pandey, learned Senior Advocate assisted by Sri Jitendra Prasad, learned counsel for the applicant, Sri Anil Mullick, learned counsel for the informant and Sri V.K.S. Parmar, learned A.G.A. for the State as well as perused the record.

(3.) The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No.310 of 2022, registered under Ss. 498-A, 304-B I.P.C. and ' Dowry Prohibition Act, at Police Station Ganga Nagar, District Meerut with a prayer to enlarge him on anticipatory bail. PROSECUTION STORY: