(1.) FIRST bail application of the accused applicant was dismissed vide order dated 16.7.2009 passed by this Court. Hence, this second bail application has been moved on his behalf.
(2.) HEARD Mr. DK Sharma, Advocate for the applicant and Mr. Amit Bhatt, Addl. GA for the State.
(3.) HAVING heard the submissions of learned Counsel for the parties; perusal of the contents of the FIR, statements of alleged eyewitnesses i.e. Sanjay and Hridesh Kumar; in view of the facts and circumstances of the case and without commenting upon the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.