VIVEK VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Atul Verma, learned counsel for the applicant and Sri Anurag Kumar Singh, learned counsel for the Central Bureau of Investigation (C.B.I.).

(2.) As per learned counsel for the applicant, the present applicant is languishing in jail since 15/2/2017 in Case Crime No.52 of 2017, R.C. No.4 (S) /2017, under Ss. 302, 120-B and 201 I.P.C., Police Station-C.B.I/SCB, Lucknow, District-Lucknow. He has submitted that the present applicant has been falsely implicated in this case as he has not committed any offence as alleged in the prosecution story.

(3.) This is the third bail application. The first bail application bearing Bail Case No.5860 (B) of 2017 was rejected on 21/1/2020 by Hon'ble Mr. Justice Chandra Dhari Singh, who has been transferred from this Court to another High Court. The second bail application bearing Bail Case No.3464 (B) of 2020 was dismissed as withdrawn on 8/11/2021 by Hon'ble Mr. Justice Salil Kumar Rai, who is sitting at Allahabad.