MAHAVEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Crl. Misc. Second Bail Application No. 7 of 2019. Heard Sri Indra Kumar Chaturvedi, learned Senior Advocate assisted by Sri Thakur Azad Singh, learned counsel for the appellant/applicant and learned A.G.A. for the State.

(2.) This is the second bail application by the appellant/applicant Mahaveer, who is convicted and sentenced in ST No. 368 of 2007, arising out of Case Crime No. 1247 of 2006, under Ss. 396, 120B, 412 IPC, Police Station Naugawan Sadat, District J.P. Nagar.

(3.) The first bail application being Criminal Misc. Bail Application No. 3280 of 2016 was rejected by this Court on merits by order dtd. 14/9/2016. Thereafter the applicant filed Criminal Misc. Short Term Bail Application No. 4 of 2018 seeking release on short term bail on medical grounds, which was also rejected on merits by this Court by order dtd. 5/3/2019.