LAWS(ALL)-2017-7-296

BHEEM SINGH Vs. STATE OF U P

Decided On July 11, 2017
BHEEM SINGH Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Two rejoinder affidavits filed by learned counsel for the applicant and counter affidavit filed by learned counsel for the first informant, are taken on record.

(2.) This is second bail application after rejection of first bail application on merits vide order dated 7.9.2016, copy filed at Annexure No.13 to the affidavit.

(3.) Heard Sri N.D. Shukla, learned counsel for the applicant, Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Manoj Kumar Singh, learned counsel for the first informant, learned AGA for the State and perused the record.