ARUN KUMAR PATHAK Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Kamal Krishna, learned Senior Counsel assisted by Shri Saurabh Basu, learned Counsel for the applicant; Sri Shashi Kumar Dwivedi, learned counsel for the informant and learned AGA for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Arun Kumar Pathak, with a prayer to release him on bail in Case Crime No. 0092 of 2021, under Ss. 147, 148, 149, 323, 504, 506, 302, 120-B, 34, 392 and 412 of IPC, Police Station- Lalapur, District- Allahabad, during pendency of trial.

(3.) This is the third bail application of the applicant. His earlier bail applications were rejected by this court on 21/2/2023 and 12/12/2023. While rejecting the first bail application of the applicant, the trial court was directed to conclude the trial within period of one year and also while rejecting the second bail application of the applicant trial court was similarly directed to conclude the trial within further period of 1 year.