VIVEKA NAND MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Vibhav Prakash Tripathi, learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.

(2.) This is the second bail application filed by the applicant Viveka Nand Mishra involved in S.T. No. 117 of 2008 (State versus Rakeshmani and others) arising out of Case Crime No. 1871 of 2008 under Sections 147 , 148 , 149 , 302 , 307 , 504 and 505 I.P.C. and 7 of Criminal Law Amendment Act Police Station Pipiganj, District-Gorakhpur with a prayer to enlarge him on bail.

(3.) The first bail application was rejected by Hon'ble Aditya Nath Mittal, J. by order dated 23.092013 in Criminal Misc. Bail Application No. 17736 of 2010.