(1.) Heard Shri I.B. Singh, learned Senior Advocate assisted by Shri Ishan Baghel Advocate for the applicant as well as learned A.G.A. for the State.
(2.) This fourth bail application has been moved on behalf of accused-applicant/Dheeraj Bhasin for grant of bail, in Case No.928 of 2018, Range Case No. 11/2017-18, under Sections 9, 39, 44, 48 (A), 49 (B), 51 (1 C) of Wild Life Protection Act , 1972 and under Section 26 , 52 of Indian Forest Act, 1927, Police Station/Range Dudhwa, District Kheri.
(3.) The first bail application of the applicant was rejected as not pressed by a co-ordinate Bench of this Court, vide order dated 18.07.2018 passed in Bail No. 3321 of 2018. Second bail application of the applicant was rejected by this Court vide order, dated 06.03.2019 passed in Bail No. 9518 of 2018. However, accused-applicant thereafter moved third bail application which was again rejected by this Court vide order dated 20.09.2019 passed in Bail No. 7362 of 2019.