AJAY KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nitin Sharma, learned counsel for the applicant, Sri Bade Lal Bind, learned counsel for the State and perused the material on record.

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant Ajay Kumar Yadav, seeking enlargement on bail during trial in connection with Case Crime No. 05 of 2023, under Ss. 13(1)(B) and 13(2) Prevention of Corruption Act, registered at Police Station Anti-Corruption, District Varanasi.

(3.) Initially the applicant was granted bail by this Court vide order dtd. 8/11/2024 passed in Crl. Misc. Bail Application No. 43109 of 2023 (Ajay Kumar Yadav Vs. State of U.P.), Case Crime No. 05 of 2023, under Sec. 7 of Prevention of Corruption Act, 1988, P.S. Anti Corruption, District Varanasi, during the pendency of the trial. The order reads as under: