VIPIN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The earlier bail application of the appellant was allowed by the High Court vide order dtd. 3/10/2023. However, the said order was set aside by this Court. Thereafter, the appellant applied afresh for bail before the High Court and the said application was rejected solely on the ground that Supreme Court of India while canceling the bail granted by the High Court, had not given any liberty to the appellant to file a fresh bail application.