PAPLU @ AJAY CHAUHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Brij Raj Singh, learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.

(2.) This is the second application for bail on behalf of the applicant Paplu @ Ajay Chauhan involved in case crime no.1387 of 2007 under section 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986 and sections 304, 506 IPC, pertaining to police station Kotwali, District Mainpuri.

(3.) The first application for bail was rejected on merits vide order dated 10.8.2009 passed by Hon'ble Vijay Kumar Verma, J. (since retired).