KRISHNA MURARI AWASTHI Vs. STATE OF U P

JUDGEMENT

(1.) Vakalatnama as filed by Ms. Ambica Tripahti, Advocate, on behalf the complainant, is taken on record.

(2.) Heard learned counsel for the applicant, Ms. Ambica Tripathi, learned counsel appearing for the complainant, learned A.G.A. for the State and perused the record.

(3.) Accused-Applicant is involved in Case Crime No. 320 of 2016, under Section 498-A, 304-B I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station Hardi, District Bahraich.