BHUPENDRA SINGH CHAUHAN Vs. STATE OF U P

JUDGEMENT

(1.) List has been revised. Learned counsel for the appellant is present along with learned A.G.A. None has appeared on behalf of the informant even after repeated calls.

(2.) This second bail application has been filed seeking the release of the appellant on bail in S.T. No. 263 of 2009, Case Crime No. 349 of 2009, under Section 302 I.P.C. and S.T. No. 296 of 2009, Case Crime No. 350 of 2009, under Section 25 Arms Act, Police Station- Kasganj, District- Kasganj. The first bail application was rejected by this Court on 1.7.2014 on merit.

(3.) Heard learned counsel for the appellant.