KARTIKEYA SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed today is taken on record.

(2.) Apprehending their arrest in criminal case no.29542 of 2022 arising out of case crime no.1306of 2021 under Ss. 498-A, 323, 354, 504, 506 IPC and 3/4 Dowry Prohibition Act, Police Station Quarsi, District Aligarh, the applicants - Dr. Kartikeya Sharma, Ajaya Kumar Sharma and Smt. Sangeeta Sharma have moved this anticipatory bail application after submission of the charge-sheet before this Court.

(3.) The two anticipatory bail applications moved by the applicants have been rejected by the Court of Sessions Judge, Aligarh vide order dtd. 28/2/2023.