SUSHIL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Kapil Tiwari, the learned counsel for applicant, the learned A.G.A. for State and Mr. Bharat Singh, the learned counsel representing first informant.

(2.) Perused the record.

(3.) Instant application for bail has been filed by applicant-Sushil seeking his enlargement on bail in Case Crime No. 42 of 2023 under Ss. 498A., 304B, 323 I.P.C. and Ss. 3/4 D. P. Act, Police Station-Ughaiti, District-Budaun, during the pendency of trial i.e. Sessions Trial No.1199 of 2023 (State Vs. Sushil and others) under Ss. 498A, 323, 304B and Sec. 3/4 D. P. Act, Police Station-Ughaiti, District-Budaun now pending in the Court of Additional District Judge/F.T.C.-1, Budaun.