SALEEM Vs. STATE OF U P

JUDGEMENT

(1.) This is the second bail application moved by the applicant Saleem involved in Case Crime No.201 of 2014, under Sections 285, 379 and 411 I.P.C., P.S.-Mahrajpur, District-Kanpur-Nagar.

(2.) The first bail application was rejected on merits vide order dated 09.11.2016 passed by this Court.

(3.) Heard learned counsel for the applicant, Shri Anand Tewari on behalf of the Indian Oil Corporation and the learned A.G.A. Perused the record.