LAWS(ALL)-2020-8-6

GANESH CHAUDHARY Vs. STATE OF U.P.

Decided On August 14, 2020
GANESH CHAUDHARY Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The Court convened through Video Conferencing.

(2.) Heard Sri Pradeep Kumar, learned counsel for the applicant and Sri Jai Narayan, learned Additional Government Advocate for the State and perused the record.

(3.) This is the third bail application filed on behalf of the applicant and has come up before this Court in the fresh cause list today on the basis of an urgency application.