RAKESH VEER SINGH Vs. STATE

JUDGEMENT

(1.) This is the third bail application moved on behalf of the accused-applicant, Rakesh Veer Singh in case crime no.45 of 2005, under Sections 420, 466, 467, 468, 469, 472, 120-B IPC read with Section 13(i)(ii) Prevention of Corruption Act, P.S. Sihani Gate, District Ghaziabad, with a prayer that he may be admitted to bail.

(2.) I have heard the learned counsel Shri Ajay Kumar Singh, appearing on behalf of the applicant, the learned AGA Shri Sudhir Mehrotra for the State and have gone through the entire record.

(3.) In this case the first bail application no.7526 of 2006 of the accused-applicant was rejected vide order dated 11.6.2007, passed by Hon'ble Vinod Prasad, J, and the second bail application no.16801 of 2007 was rejected by Hon'ble Arvind Kumar Tripathi, J vide order dated 10.3.2010.