IRFAN Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavits filed on behalf of the State and Sri B.B. Pandey, learned counsel for the complainant are taken on record.

(2.) This is an application for bail on behalf of Irfan in connection with Case Crime No. 60 of 2017 under Sections 498A, 304B, 201 IPC and Section 3/4 Dowry Prohibition Act, P.S. Jiyanpur, District Azamgarh.

(3.) Heard Sri Shamasul Eslam and Sri Shoab Oumar Khan, learned counsel for the applicant, Sri K.M. Tripathai, Advocate holding brief of Sri B.B. Pandy, learned counsel for the complainant and Sri Indrajeet Singh Yadav, learned AGA along with Sri Vivek Dubey/Kulveer Singh, learned counsel on behalf of the State.