IRSHAD AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vaibhav Kalia, learned counsel for the applicant and Sri G.D. Bhatt, learned Additional Government Advocate for the State.

(2.) Despite the service of notice upon opposite party No.2, no one has appeared on behalf of opposite party No.2. As a matter of fact, no one has appeared on behalf of opposite party No.2 on any date.

(3.) This is the second bail application as the first bail application bearing Criminal Misc. Bail Application No.5158 of 2022; Irshad Ahmad vs. State of U.P. and others; has been rejected vide order dtd. 30/11/2022 passed by Hon'ble Dinesh Kumar Singh, J. The order dtd. 30/11/2022 reads as under:-