MOHD. HASNAIN BASAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Mohd. Iftikhar Farooqi, learned counsel for the respondent no.2 states that he has filed his vakalatnama on behalf of the opposite party no.2 in the Registry.

(2.) Heard Mr. Bhuwan Raj, learned counsel for the petitioner, Mr. Mohd. Iftikhar Farooqi, learned counsel for the respondent no.2, Mr. Pankaj Srivastava, learned A.G.A. and perused on record.

(3.) The writ petition under Article 227 of Constitution of India has been filed with a prayer to quash the impugned order dated 03.12.2020 passed by learned Sessions Judge, Allahabad in bail application No. 1278 of 2020 (Nahni alias Kiswari vs. State of U.P.), under Sections 498A, 304B IPC and 3/4 D.P. Act, Police Station-Nababganj, District-Allahabad.