BHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Rajendra Prasad Shukla Advocate holding brief of Mr. Sarvendra Dwivedi, the learned counsel for applicant and the learned A.G.A. for State-opposite party-1.

(2.) Perused the record.

(3.) This application for bail has been filed by applicant-Bhan Singh seeking his enlargement on bail in Sessions Trial No. 84of 2023 under Sec. 498A, 304B I.P.C. and Ss. 3/4 D. P. Act, Police Station-Bakevar, District-.Fatehpur during the pendency of trial.