VINESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Adesh Kumar, learned counsel for the complainant and Sri NB.Singh, learned A.G.A. for the State.

(2.) The present bail application has been filed by the applicant in case crime No.843/16 under Sections 498A, 304B, 323, 504 IPC & 3/4 D.P Act police station Sardhana District Meerut with the prayer to enlarge the applicant on bail.

(3.) I have perused the prosecution story as set up in the FIR and also the bail rejection order.