RAJ BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This is the second anticipatory bail application. The first anticipatory bail application was duly rejected by a coordinate bench of this Court passed in Crl. Misc. Anticipatory Bail Application No. 19577 of 2021 vide order dtd. 14/12/2021 which reads as under:

(2.) The present anticipatory bail application under Sec. 438 Cr.P.C. has been filed by the applicant seeking anticipatory bail apprehending arrest in S.T. No. 20 of 2019 arising out of Case Crime No. 126 of 2019, under Ss. 363/366/376 IPC and 3/4 POCSO Act, Police Station- Suriyawan, District- Bhadohi.

(3.) Learned counsel for the applicant has submitted that theapplicant is innocent and has falsely been implicated in the present case. The counsel for the applicant further submits that the first anticipatory bail application was rejected on the ground of criminal history of the applicant sent by the police station concerned. In the first anticipatory bail application, it is mentioned that the the applicant has criminal history of 11 cases. Regarding which the applicant filed RTI and as per RTI information, there are only 5 criminal cases against the applicant and as such due to changed circumstances, the applicant has preferred the second anticipatory bail application.