MAHESHWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. This is the second bail application. First bail application was rejected by a co-ordinate Bench of this Court vide order dtd. 28/7/2021.

(2.) Heard learned counsel for the applicant as well as Sri V.K. Gupta, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 122 of 2019, U/S 498-A, 307, 304B IPC and Sec. 3/4 Dowry Prohibition Act, Police Station Puranpur, District Pilibhit, during the pendency of trial.