SANDEEP Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Sri Mohit Kumar and Sri Mahtab Alam, two counsels, whose names have been shown in the cause list, have put in appearance on behalf of appellant Sandeep.

(2.) The prayer for grant of bail is pressed on the basis of the observations of the Apex Court in the cases of Suleman vs State of U.P vide judgement and order dtd. 9/5/2022 as also in the case of Saudan Singh vs State of U.P. in Criminal Appeal no. 308 of 2022 vide judgment and order dtd. 25/2/2022 and on the plea of long incarceration of the appellant in jail. The period of incarceration of the appellant as stated by the learned Advocate for the appellant is about 15 years.

(3.) We may record that after rejection of the first bail application, Sri Mahtab Alam learned Advocate for the appellant had filed the second bail application on 30/4/2014. The matter was listed on different dates in the year 2015 when it was adjourned on the request of the counsels appearing on behalf of the appellant. Sri Mahtab Alam learned Advocate who filed the second bail application in the year 2014 did not appear in the case when it was listed regularly on several dates in the year 2015.