SHAFI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the accused-appellant and learned A. G. A. for the State and also perused the materials on record.

(2.) BAIL application on behalf of accused-appellant Mohd. Shafi, convicted for the offences under Sections 304-B and 498-A I. P. C. in S. T. No. 664 of 2002 (State of U. P. s. Kallu @ Nafees and others) vide judgement and order dated 28. 02. 2008 passed by Sri Gopal Singh Chandel, the then Additional Sessions Judge, Court No. 2, Fatehpur has been pressed on the ground that he is the father-in-law of the victim woman and was residing separate from her at the relevant time. General allegations have been attributed against him.

(3.) HAVING regard to the facts and circumstances of the case, the accused appellant-deserves bail.