SHEELA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Puneet Bhadauria, learned counsel for the applicant and learned AGA for the State.

(2.) This second bail application has been filed by applicant Smt. Sheela Devi for seeking her enlargement on bail in Case Crime No. 304 of 2018 under Section 304B IPC and Sections 3 / 4 Dowry Prohibition Act, P.S.-Bakesar, District Etawah during the pendency of trial.

(3.) Learned counsel for applicant submits that first bail application of applicant was rejected by this Court, vide order dated 23.1.2019. Subsequently, co-accused namely Shiv Swaroop @ Pappu, father-in-law of the deceased has been enlarged on bail by order dated 28.2.2019. For ready reference order dated 28.2.2019 is reproduced herein below:-