ATUL KUMAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Present application under Sec. 439 Criminal Procedure Code, 1973 has been filed by the accused-applicant seeking bail in FIR No. 0309 of 2021 registered against the accused-applicant and another co-accused under Ss. 120B, 167, 195A, 218, 306, 504 and 506 IPC, Police Station Hazratganj, District Lucknow.

(2.) The accused-applicant is a Member of Parliament, who got elected on symbol of Bahujan Samajwadi Party from Ghosi Lok Sabha Constituency of Uttar Pradesh in 2019 General Elections of Lok Sabha.

(3.) The accused-applicant to his credit so far has 23 criminal cases, which include cases of kidnapping, murder, rape and other heinous offences. List of those cases including the present one and their status has been given in para 38 of the affidavit filed in support of the present bail application. The cases to the credit of accused-applicant which are given in para 38 of the affidavit are reproduced hereunder:-