RAVI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Jitendra Singh, learned counsel for the applicant, Mr. Deepak Mishra, learned Additional Government Advocate representing the State and Mr. Ashish Gupta, learned counsel appearing on behalf of the complainant.

(2.) By means of this application under Sec. 439 of Cr.P.C., applicant-Ravi Singh, who is involved in Case Crime No. 177 of 2024, under Ss. 498-A, 304-B I.P.C. and Sec. Dowry Prohibition Act, Police-Station Madanapur, District Shahjahanpur, seeks enlargement on bail during the pendency of trial.

(3.) Brief facts of the case, which are required to be stated are as under: