JITENDRA KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) In view of Corona Virus epidemic, appearance of learned counsel for parties has been dispensed with owing to the lockdown and the bail is being decided on the basis of material available on record.

(2.) The present application under Section 439 Cr.P.C. has been filed seeking bail in FIR registered at Case Crime No.583/2019, under Sections-498-A, 306 I.P.C. and 3/4 D.P. Act, Police Station-Inayat Nagar, District-Faizabad.

(3.) On 15.04.2020, an application for urgent hearing through E-mail has been moved and and the same has been placed before me along with the record by the registry after taking approval from the competent authority.