COLLECTOR Vs. STATE OF U.P.

JUDGEMENT

(1.) In Re: Criminal Misc. Second Bail Application No.3 of 2021 filed on behalf of the appellant No.1- Collector

(2.) We have heard learned counsel for the applicant as well as learned A.G.A. for State.

(3.) Present application has been preferred for a direction to release the applicant on bail in Sessions Trial No. 164 of 2005 (State Vs. Collector and Others), arising out of Case Crime No. 1003 of 2004, under Ss. 363, 366, 376(2)(g) IPC and Sec. 3(2)(5) SC/ST Act, P.S. Bilsanda, Distt. Pilibhit.