UMAR ANSARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Gopal S. Chaturvedi, learned Senior Advocate assisted by Sri Upendra Upadhyay, learned counsel for the applicant, Sri P. C. Srivastava, learned Additional Advocate General with Sri Vikas Sahai, learned Additional Government Advocate appearing for the State of U.P. and perused the records.

(2.) This is the second anticipatory bail application under Sec. 438 of the Criminal Procedure Code, 1973 (hereinafter referred as "Cr.P.C.") filed by the applicant- Umar Ansari with the following prayers:- "It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow the present second anticipatory bail application release the Applicant on anticipatory bail in Case Crime No. 97 of 2022, under Ss. 506, 171-F, 186, 189, 153-A, 120-B I.P.C., Police Station- Kotwali Nagar, District Mau during pendency of the Trial before the learned Trial Court otherwise the applicant shall suffer irreparable loss and injury. And or to pass such other and further order as this Hon'ble Court may deem fit and proper in the circumstances of the case."

(3.) The applicant- Umar Ansari had previously filed a Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. - 9596 of 2022 (Umar Ansari vs. State of U.P.) in the present case with the following prayers:-