ANEES MIYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Noor Mohammad learned counsel for the appellant and learned AGA for the State.

(2.) This is the second bail application moved on behalf of appellant Anees Miya in ST No.524 of 2008 in Case Crime No.1335 of 2007 u/s 304B, 498A IPC and Section 4 DP Act PS Baradari District Bareilly. The first bail application was rejected by another Bench of this Court vide order dated 21.2.2012.

(3.) The second bail application is being pressed solely on the ground of long incarceration of the appellant as the appellant is in jail since 17.7.2007.