SANGITA Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned A.G.A. informs that he has procured complete instructions in the matter including upto date case diary of the case and the charge-sheet in this case has already been submitted.

(2.) Heard learned counsel for the accused-applicant as well as learned counsel representing the State and perused the record.

(3.) This bail application has been moved by the accused/applicant- Sangita @ Radha for grant of bail, in Case Crime No. 266 of 2023, under Ss. 498-A, 304-B I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station- Safipur, District- Unnao, during trial.