BHARAT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Ravikant Shukla, learned counsel for the applicant, Sri Deepak Dubey, learned counsel for the informant and Sri Ashutosh Srivastava, learned A.G.A. for the State as well as perused the material placed on record.

(3.) This is the second bail application on behalf of the applicant. The first Criminal Misc. Bail Application No.27318 of 2020 has been dismissed by this Court as not pressed vide order dtd. 21/2/2023.