RAJKARAN PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Ram Autar Verma, Sri Vivek Mishra and Sri Amarjeet Singh, learned counsels for the applicant, Sri Vinod Kumar Sahu, learned panel counsel for the High Legal Service Committee and Sri U.P. Singh, learned Additional Government Advocate for the State of U.P. and perused the records.

(3.) This second bail application under Sec. 439 of Code of Criminal Procedure, 1973 has been filed by the applicant Rajkaran Patel, seeking enlargement on bail during trial in connection with Sessions Trial No. 31 of 2022 (State Vs. Rajkaran Patel and others) arising out of Case Crime No. 198 of 2021, under Ss. 366, 376, 354-A, 328, 323, 504, 506 IPC, registered at P.S. Civil Lines, District Prayagraj, pending in the court of learned Additional Sessions Judge-II/FTC, Allahabad.