Allahabad High Court
Smt. Bitola Pandey vs State Of U.P. And Another on 5 August, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 92 Case :- CRIMINAL REVISION No. - 3098 of 2022 Revisionist :- Smt. Bitola Pandey Opposite Party :- State of U.P. and Another Counsel for Revisionist :- Jagat Narayan Mishra Counsel for Opposite Party :- G.A. Hon'ble Mrs. Sadhna Rani (Thakur),J.
This criminal revision has been filed with a prayer to set aside the impugned order dated 08.07.2022 passed by the Sessions Judge, Fatehpur in Sessions Trial No.293 of 2015 (State of U.P. Vs. Vineet Tiwari), arising out of Case Crime No.96 of 2015, under Sections 498A, 304B I.P.C. and 3/4 Dowry Prohibition Act, Police Station- Kalyanpur, District Fatehpur.
After a detailed argument, learned counsel for the revisionist submits that a direction for bail be given.
Accordingly, the revision is disposed of with the direction to the trial court that if the revisionist appears before the trial court within a period of 15 days from today and moves an application for bail, the same shall be considered and decided, as expeditiously as possible, in view of law laid down in Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773 and Brahm Singh and others Vs. State of U.P. and others, 2016 (95) ACC 950.
Order Date :- 5.8.2022 Radhika