PRADEEP KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Satish Trivedi, Senior Advocate assisted by Sri K. K. Misra. The learned AGA and Sri T. B. Islam learned Counsel for the complainant.

(2.) THIS is second bail application moved by the applicant with the prayer that he may be released on bail in case crime No. 246 of 2003 under Sections 409, 420, 467, 468, 471 IPC P. S. Medical District Meerut.

(3.) CONSIDERING the facts and circumstance of the case and the submission made by the learned Counsel for the applicant learned AGA and Counsel for the complainant, the ground taken by the learned Counsel for the applicant is not sufficient for releasing the applicant on bail. Therefore, the prayer for releasing the applicant on bail is refused.