VARISH KHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant, Mr. Rajesh Kumar Rao, learned Additional Government Advocate assisted by Ms. Pratiksha Rai, learned Brief Holder representing the State and perused the record.

(2.) The instant second bail application has been filed on behalf of applicant-Varish Khan with a prayer to release him on bail in Case Crime No. 136 of 2020, under Ss. 396, 412 I.P.C. and Sec. 4/25 Arms Act, Police Station Holagarh, District Prayagraj, during the pendency of trial.

(3.) First bail application of the applicant was dismissed for want of prosecution by this Court vide order dtd. 1/3/2023 in Criminal Misc. Bail Application No. 33455 of 2022.