GEETA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant, learned A.G.A. for the State, and Mr. Dharmendra Kumar Gupta, learned counsel for the complainant/informant and perused the record.

(2.) This bail application has been moved by the accused/applicant- Geeta Devi for grant of bail in Case Crime No.0300 of 2023, under Ss. 498-A and 304-B I.P.C. read with Sec. 3/4 of the Dowry Prohibition Act, Police Station Talgaon, District Sitapur, during trial.

(3.) Learned counsel for the accused-applicant, while pressing the bail application, submits that the applicant has been falsely implicated in this case and she has not committed any offence, as claimed by the prosecution.