GAMBHIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, Dr. G. S. D. Mishra, the learned counsel for the complainant and Sri N. B. Singh, learned AGA-I for the State.

(2.) The present bail application has been filed by the applicant in Case Crime No. 109 of 2014, under Sections 147, 148, 302, 307, 452, 504, 506 IPC, Police Station Kagaraul, District Agra with the prayer to enlarge the applicant on bail.

(3.) Perusal of the record shows that initially the applicant was granted bail vide order dated 29.1.2016 passed by Hon'ble Bala Krishna Narayana, J. in bail application no. 44021 of 2014. This order was challenged by the complainant before the Apex Court by means of Criminal Appeal No. 556 of 2016 arising out of S.L.P. (Crl.) No. 3082 of 2016 wherein vide order dated 1.7.2016 the bail granted to the applicant was cancelled however, while cancelling the bail, the Apex Court was pleased to expedite the trial. The copy of the said order is annexed as annexure no. 2 to the bail application.