SATYENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Viresh Misra, learned Senior Advocate assisted by Sri Amit Misra , learned counsel for the applicant, learned A.G.A.for the State of U.P.

(2.) This second bail application has been moved on behalf of the applicant Satyendra Singh with a prayer that he may be released on bail in case crime No. 468 of 2009, under sections 302, 376, 452, 342, 201 I.P.C., Police Station Fatehpur Sikari, District Agra.

(3.) The Criminal Misc. first bail application No. 15371 of 2011 has been rejected by this Court on 19.8.2011, after considering the merits of the case.