KARAN PETER MASIH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. representing the State and Mr. Padmaker Pandey, learned counsel appearing on behalf of the first informant.

(2.) By means of this application under Sec. 439 of Cr.P.C., applicant-Karan Peter Masih, who is involved in Case Crime No. 328 of 2022, under Ss. 376(2)N, 406 of I.P.C. and Sec. 3/4 Dowry Prohibition Act, Police Station-Chakeri, District-Kanpur Nagar, seeks enlargement on bail during the pendency of trial.

(3.) On 13/10/2022, following order was passed by the coordinate Bench of this Court, in Criminal Misc. Bail Application No. 21422 of 2022: