VINAY KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Satyendra Singh, learned counsel for the applicant; Sri Vikas Sahay, learned AGA-Ist for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Vinay Kumar Tiwari, with a prayer to release him on bail in Case Crime No. 0192 of 2020, under Ss. 147, 148, 149, 302, 307, 504, 506, 353, 332, 333, 396, 412, 120-B, 34 IPC, Sec. 7 Criminal Law Amendment Act and Sec. 3/4 of Explosive Substances Act, Police Station Chaubeypur, District- Kanpur Nagar, during pendency of trial.

(3.) This is second bail application of the applicant. The first bail application of the applicant was rejected by co-ordinate Bench of this Court on 21/9/2021.