PRAMOD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. A. C. Srivastava, the learned counsel for applicant, the learned A.G.A. for State and Mr. Sudhir Kumar, the learned counsel representing first informant. This repeat application for bail has been filed by applicant Pramod seeking his enlargement on bail in Case Crime No.352 of 2017, under Ss. 302, 506, 34, 120-B IPC, police station Kankarkhera, district Meerut, during the pendency of trial i.e. Sessions Trial No.967 of 2017 (State Vs. Pramod) under Ss. under Ss. 302, 506, 34, 120-B IPC, police station Kankarkhera, district Meerut, now pending in the Court of Additional Sessions Jujdge/Special Judge (Pocso Act), Court No.2, Meerut.

(2.) Perused the record.

(3.) The first bail application of applicant was dismissed for want of prosecution by this Court vide order dtd. 7/12/2022 passed in Criminal Misc. Bail Application No.51866 of 2021 (Pramod Vs. State of U.P.). For ready reference, the order dtd. 7/12/2022 is extracted herein-under :-