SANDIP DUBEY @ MONU Vs. STATE OF U P

JUDGEMENT

(1.) This is the second bail application of applicant and first bail application of the applicant has been rejected on 23.03.2017.

(2.) At the very outset counsel for the applicant submitted that first bail application of the applicant was rejected on 23.03.2017 and since then no evidence has been produced in the Court and the applicant is behind the bars since 20.01.2017. It has also been submitted that non production of witnesses in the case is resulting in procrastination of the trial and in such circumstances the matter deserves to be heard on merits by this Court. Learned A.G.A. also has admitted that since the rejection of first bail of applicant, no further evidence has been produced in the Court and he has no objection if the bail matter of applicant be heard on merits.

(3.) Heard Shri Anand Prakash Srivastava, learned counsel appearing for applicant and learned A.G.A. and also perused the record.