GOPAL VERMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Learned counsel mentions the matter as despite the orders of this Court dtd. 17/5/2022, the trial Court is refusing to release the appellant on bail on the pretext that while the order mentions the charges under Ss. 304B and 498A, IPC it does not mention Ss. 3/4 of the Dowry Prohibition Act.

(2.) We have no hesitation in adding those provisions to the order but don't appreciate the conduct of the judicial officer whereby despite the orders of this Court, the appellant was not released. We may only add, from December 2021, only one witness has been examined by the trial Court and that should have been the matter of concern by the trial Court rather than what is sought to be raised.

(3.) We permit the addition as prayed for and direct that both the orders be placed before the Chief Justice of the Allahabad High Court.