HANSRAJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ram Sagar Yadav, learned counsel for the applicant appointed by High Court Legal Services and Sri Manoj Kumar Singh, learned brief holder for the State-respondent.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 338 of 2001, under Sec. 302 IPC, Police Station- Bilsi, District- Budaun, during pendency of the trial in the court below.

(3.) Learned counsel for the applicant submitted that earlier applicant was released on bail in the present matter on 16/1/2002 but after released on bail, he was detained in Delhi in connection to some other case, therefore, he could not attend the trial court and in the meantime, coercive measures were taken against him and thereafter he was produced before the court concerned on 4/5/2023 on Warrant-B and since then he is in jail in the present case.