NITISH CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has been denied bail in a case which involves offences under Ss. 498A and 304B of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) We have heard the learned counsel for the appellant and learned counsel for the respondent-State. It is not in dispute that the appellant has been in custody for nearly two years four months. The case is at the stage of trial. Two witnesses have been examined. It is not in dispute that twenty six witnesses are proposed to be examined by the prosecution.