VINOD SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. Rejoinder affidavit filed today by the learned counsel for the applicant is taken on record.

(2.) Heard Sri Arun Kumar Singh, learned counsel for the applicant and Sri Girish Tiwari, learned counsel for the opposite party nos.2 and 3 as well as Sri Varun Pratap Singh, learned A.G.A. for the State and also perused the record.

(3.) The instant bail cancellation application has been filed by the applicant assailing the order dtd. 8/6/2023 passed by learned Sessions Judge, Rampur whereby learned Court concerned after withdrawal of first anticipatory bail application on 7/6/2023, has allowed the Second Anticipatory Bail Application No. 905 of 2023, u/s 420, 467, 468, 471, 386, 397, 115, 323, 504, 506 of IPC, Police Station- Kotwali, District- Rampur in Complaint Case No.5206 of 2022.