SIRAJ AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Pranjal Krishna, learned Amicus Curiae, learned counsel for the complainant and learned A.G.A. for the State.

(2.) This is the second bail application under Section 439 Cr.P.C. Initially the applicant was on bail vide order dated 28.07.2015 passed in Bail No. 5285 (B) 2015. The bail granted to the applicant was cancelled on 09.01.2018 vide criminal Misc. Case No. 6855/2017 ex-parte.

(3.) The Criminal Misc. Application No.10413 of 2018 for recall of the order dated 09.01.2018 has been rejected on 04.02.2019 with the observation that an accused of a criminal case may move more than one application for bail at various stages of the case due to change in circumstances.