NIRMALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri P.R. Gupta, learned counsel for the applicant and Ms. Kiran Singh, learned A.G.A.

(2.) This is the second bail application. First bail application was rejected on 18/3/2021 by Hon'ble Vikas Kunvar Srivastav, J. vide Bail No.3356 of 2021.

(3.) In view of the order of Hon'ble the Chief Justice dtd. 13/11/2018, if the Hon'ble Court, which has rejected the bail application of an accused, is not sitting at the place where subsequent bail application has been filed, the same shall be put up before the regular Court, therefore, this bail application has been put up before the regular Court. It has been noted that the Hon'ble Court, which has rejected the first bail application, is presently not sitting at Lucknow where this second bail application has been filed.