- (1.) THIS is second bail application filed on behalf of the applicant. First bail application was rejected by the co -ordinate bench of this Court on 23.9.2013 on merits.
(2.) APPLICANT Lilawati @ Chandrakala @ Neelam seeks bail in Case Crime No.63 of 2012, under Sections 498 -A, 304 -B IPC, and 3/4 Dowry Prohibition Act, P.S. Mauaima, District Allahabad.
(3.) HEARD learned counsel for the applicant as well as learned A.G.A. and also perused the material placed on record. Submissions have been made by the learned counsel for the applicant that the applicant is in jail since 19.3.2012 and the trial has not concluded, though it has already commenced and substantially proceeded. He further submitted that some of the witnesses have already been examined but it is likely to consume some more time to conclude. In these facts and circumstances, the applicant deserves to be released on bail.;