MANOJ Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant and Mr. Deepak Mishra, learned Additional Government Advocate representing the State.

(2.) The instant fourth bail application under Sec. 439 of Cr. P.C. has been filed on behalf of the applicant-Manoj with a prayer to release him on bail in Case Crime No. 244 of 2016, under Ss. 147, 148, 149, 302 of I.P.C., Police Station-Nidhauli Kalan, District-Etah, during the pendency of trial.

(3.) First, second and third bail applications of the accused-applicant were rejected vide orders dtd. 5/4/2018, 18/7/2022 and 5/4/2023 in Criminal Misc. Bail Application Nos. 21550 of 2017, 19321 of 2021 and 35581 of 2022 respectively.