ANKIT KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) This is second bail application filed on behalf of applicant who is facing trial in Case Crime No. 36 of 2022 under Ss. 302, 201 I.P.C., Police Station- Chilh, District- Mirzapur.

(2.) The first bail application of applicant was rejected by this Court on 14/9/2022 by a reasoned order. In the order, it was taken note that co-accused Radhey Shyam Yadav was granted bail by an order dtd. 8/7/2022. For reference, reasons given therein are mentioned hereinafter :-

(3.) Present bail application was filed on 3/11/2022 i.e. within less than 2 months after the first bail application was rejected.