AMIT KUMAR YADAV Vs. STATE

JUDGEMENT

(1.) Third Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (earlier Sec. 439 of the Code of Criminal Procedure, 1973) has been filed on behalf of Amit Kumar Yadav for grant of Regular Bail in FIR No. 0461/2021 dtd. 19/11/2021 under Sec. 364A/392/397/412/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Sec. 25/27/54/59/30 of Arms Act, registered at Police Station Paharganj, District Central.

(2.) Briefly stated, the Applicant has submitted that he had filed various Bail Applications earlier before the learned Trial Court but all were dismissed. He had filed two earlier Bail Applications before this Court, which have also been dismissed. The Second Bail Application before this Court, was withdrawn vide Order dtd. 31/7/2024 with liberty to approach the Competent Court, after all the remaining public witnesses were examined.

(3.) Thereafter, Applicant moved an Application under Sec. 483 B.N.S.S., before the learned Trial Court, for Regular Bail but the same was dismissed vide Order dtd. 2/12/2024. Hence, the present Bail Application has been filed for grant of Regular Bail.