Court No. - 68
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 46094 of 2021
Applicant :- Abid @ Arif Opposite Party :- State of U.P. Counsel for Applicant :- Mandeep Singh,Atul Kumar Tiwari Counsel for Opposite Party :- G.A.
Hon'ble Ali Zamin,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.
The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No.121 of 2020, under Sections 498-A, 304B I.P.C. and Section 3.4 D.P. Act, Police Station Shikarpur, District Bulandshahar.
Learned counsel for the applicant submits that bail application was rejected by the Sessions Judge Bulandshahar on 8.10.2021. He further submits that PW-1 Shaukeen Khan and PW-2 Smt. Jainum, father and mother of the victim, have been examined before the trial court on 10.9.2021 and 22.9.2021, respectively, who have turned hostile but the learned Sessions Judge Bulandshahar has not considered the same while passing the aforesaid order.
In view of the above submission and perusal of record, this application is disposed off with liberty to the applicant to file a fresh bail application before the trial court who shall dispose off the same by providing an opportunity of hearing as well as considering the statements of PW-1 Shaukeen Khan and PW-2 Smt. Jainum.
Order Date :- 10.1.2022 m.a.
Neutral Citation No. - 2022:AHC:4449
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