UDIT PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Yogesh Kumar Srivastava, the learned counsel for applicant and the learned AGA for State.

(2.) This repeat application for bail has been filed by applicant- Udit Pandey seeking his enlargement on bail in Case Crime No.47 of 2022 under Ss. 498-A, 304-B IPC and Sec. 3/4 of D.P. Act, Police Station - Bisanda, District Banda during the pendency of trial i.e. Sessions Case No.662 of 2022 (State Vs. Udit Pandey and others) under Ss. 498A, 304B IPC and Sec. 3/4 of D.P. Act, Police Station - Bisanda, District Banda, now pending in the Court of Special Judge (E.C. Act), Banda.

(3.) The first bail application of applicant was rejected by this Court by a detailed order dtd. 2/8/2023 passed in Criminal Misc. Bail Application No.56856 of 2022 (Udit Pandey Vs. State of U.P.).