JAGDISH KUMAR BHARTIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary Affidavit filed today on behalf of the applicant is taken on record

(2.) Heard learned counsel for the parties and perused the material brought on record.

(3.) This the Second Bail Application of the applicant. The First Bail Application was dismissed as withdrawn with liberty to file fresh bail application.