SALAUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant - appellant, Sri O.P. Singh assisted by Sri Ashutosh Shukla and A.G.A., on the bail application filed by Salauddin in Criminal Appeal No.2983 of 2012, S.T. No.406 of 2008 arising out of Case Crime No.399/2008 under Section 304 -B read with 34 I.P.C., Police Station Kamri, District Rampur.

(2.) THIS second bail application has been filed by the applicant Salauddin. The first bail application was rejected by a Division Bench of this Court consisting of Hon. Justice Vinod Prasad and Hon. Justice Dinesh Gupta, vide its order dated 29.11.2012.

(3.) THE learned counsel for the applicant submitted that the applicant is innocent and he has been falsely implicated in the instant case. He is in Jail since 7.7.2008.