MAHENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) -Heard Sri S. P. Sharma learned counsel for the applicant and the learned A.G.A.

(2.) THIS application is filed by the applicant Mahendra Singh with a prayer that he may be released on bail in Case Crime No. 720 of 2005 under Sections 498A and 304B, I.P.C. and 3/4 Dowry Prohibition Act P.S. Chirgaon district Jhansi.

(3.) THEREFORE, he may be released on bail. It is opposed by the learned A.G.A. by submitting :