DEVENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.K.Mishra, learned counsel for the applicant, Sri Arun Kumar Singh, learned AGA for the State and perused the material on record.

(2.) This is a second bail application. The first bail application was rejected by this Court vide order dated 13.02.2020 in which the trial court was directed to expedite the case and make an endeavor to conclude the same within a period of six months in strict compliance of Section 309 Cr.P.C.

(3.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant Devendra, seeking enlargement on bail during trial in connection with Case Crime No. 331 of 2019, under Sections 498-A, 304-B, 302 IPC and 3/4 Dowry Prohibition Act registered at P.S. Kasganj, District Kasganj.