GANESH Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a second bail application on behalf of the applicant. The first bail application was rejected by a co-ordinate Bench of this Court vide order dtd. 30/1/2019 passed in Criminal Misc. Bail Application No.8363 of 2014.

(2.) Heard Mr. Ram Babu Sharma , learned counsel for the applicant, Mr. R.P. Mishra, learned Additional Government Advocate for the State.

(3.) By means of this application, the applicant is seeking enlargement on bail during the trial in Case Crime No.255 of 2013 (S.T. No.584 of 2013), under Ss. 498-A, 302, 326, 323, 504, 506 IPC, Police Station Jhangha, District Gorakhpur.