VIPIN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Gopal Swaroop Chaturvedi, learned Senior Counsel who appears on behalf of the applicant in Criminal Misc. Bail Application No. 26853 of 2019 (Amit Gupta Vs. State of U.P.), Criminal Misc. Bail Application No. 42038 of 2019 (Amit Gupta Vs. State of U.P.) and Criminal Misc. Bail Application No. 42054 of 2019 (Amit Gupta Vs. State of U.P.), Sri Dinesh Kumar Goswami, learned Senior Advocate, who appears on behalf of the applicant in Criminal Misc. Bail Application No. 29246 of 2019 (Vipin Kumar Vs. State of U.P.), Criminal Misc. Bail Application No. 33090 of 2019 (Vipin Kumar Vs. State of U.P.) and Criminal Misc. Bail Application No. 33096 of 2019 (Vipin Kumar Vs. State of U.P.) as well as Sri Vikas Sahai, the learned A.G.A. and Sri Ashish Malhotra, the learned Brief Holder for the State respondents.

(2.) Prayers addressed on respective Bail Applications:

(3.) The present bail application has been filed by the applicant in Case Crime No. 128 of 2019, under Section 60-A of the Excise Act and Sections 272 , 273 , 304 , 328 and 120-B I.P.C., Police Station Deoband, District- Saharanpur with the prayer to enlarge him on bail.