MUNENDRA PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Arun Sinha, learned Senior Advocate assisted by Shri Siddhartha Singh, learned counsel for the applicant, Shri Ajay Kumar Srivastava, learned A.G.A. for the State as well as learned counsel for the informant/complainant and perused the record.

(2.) The present application has been filed on behalf of the applicant seeking bail in FIR/Case Crime No.404/2020, under Ss. 34, 302, 323, 147, 148, 149, 307, 506 I.P.C., Police Station - Pali, District - Hardoi.

(3.) The first bail application being Criminal Misc. Bail Application No.14957 of 2021 was rejected by Hon'ble Mr. Justice Dinesh Kumar Singh vide order dtd. 13/4/2022. The order referred dtd. 13/4/2022 is extracted herein under :-