MONTI ALIAS GOVIND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) This is third bail application. The first being Criminal Misc. Bail Application No. 12401 of 2019 and second being Criminal Misc. Bail Application No. 14277 of 2022 were rejected by me on merits vide orders dtd. 10/12/2020 and 25/5/2022 respectively.

(3.) This application has been filed by the applicant seeking bail in Case Crime No. 1187 of 2018, under Ss. 363, 366, 376, 120-B, 344, 354-A IPC, Police Station Sardhana, District Meerut, during pendency of trial.