RAGHUVEER SHARAN SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Kamal Krishna, learned Senior Advocate assisted by Sri Kirti Singh , counsel for the applicant, learned A.G.A.for the State of U.P.and Sri Deepak Dubey, learned counsel for the complainant.

(2.) This is the second bail application moved on behalf of the applicant Raghuveer Sharan Sharma with a prayer that he may be released on bail in case crime No. 147 of 2011 under sections 498A, 304-B, 307, 326, 324, 506 I.P.C. and D.P.Act, Police Station Nawabad, District Jhansi.

(3.) The Criminal Misc. first bail application No. 19791 of 2011 has been rejected by this Court on 3.9.2011, after considering the merits of the case.