SALEEM ALIAS KALIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a second bail application of the applicant. The first bail application has been rejected vide order dtd. 23/9/2021 passed by this Court in Criminal Misc. Bail Application No.35243 of 2021.

(2.) Heard Mohd. Ashraf learned counsel for the applicant and learned A.G.A. for the State.

(3.) This application has been filed seeking the release of the applicant on bail in Case Crime No.412 of 2021, under Ss. 379 IPC and Sec. 3/8 U.P. Prevention of Cow Slaughter Act, 1955 at Police Station Bhojipura, District Bareilly.