SAMAR PAL Vs. STATE OF U P

JUDGEMENT

(1.) J. C. Gupta, J. This is second bail application.

(2.) SRI Rajesh Pathik learned Counsel for the applicant and the learned A. G. A. for the State have been heard.

(3.) IT may not be just and appropriate to make any final expression on the above sub missions made by the applicant's counsel as the same may unnecessarily prejudice the mind of the trial Court one way or the other, but having regard to the facts and cir cumstances jaf the case and also to the fact that applicant has been in jail for more than eight months, heisadmitted to bail.