MOHAMMAD AZAM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Imran Ullah, assisted by Sri Mohd. Khalid, Sri Qamrul Hasan Siddiqui, Sri Safdar Ali Qazmi, learned counsel for the applicant; Sri Syed Farman Ahmad Naqvi, learned Senior Advocate assisted by Sri Syed Ahmad Faizan, Sri Zaheer Asghar, Sri Taqi Abidi, Sri Sharad Sharma and Ms. Anjum Fatima, learned counsel appearing for the informant and Sri M.C. Chaturvedi, learned Additional Advocate General, assisted by Sri Jai Narain Varshney, Sri Patanjali Mishra, Sri Abhijeet Mukherjee, learned Additional Government Advocates appearing for the State. Perused the record.

(2.) The pleadings have been exchanged between the parties, the matter was heard at length on previous occasion and the order was reserved to be dictated in the Chamber, meanwhile, learned A.G.A. on 28/29/4/2022 made a mention in the Court, in the presence of learned counsel for the applicant, that on account of certain recent developments, touching the core issue, have cropped up during intervening period, and thus, requested to bring on record those fresh developments by filing a supplementary affidavit. With the consent of learned counsels of the applicant, the matter was reopened and after the exchange of affidavits, on 5/5/2022, heard marathon arguments advanced to the satisfaction of counsels of both the sides and after having the written submissions from the contesting parties, judgement was reserved to be pronounced in the second week of May, 2022.

(3.) This bail application has been filed on behalf of Mohammad Azam Khan, the applicant after his second bail application was rejected by learned Special Judge (M.P./M.L.A.)/Additional Sessions Judge, Court No.4, Rampur vide order dtd. 4/8/2021.