REGENT COMPUTRONICS PVT. LTD.

JAI BHAGWAN Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

QUINN V. LEATHERN [REFERRED]
SUNDER LAL V. STATE [REFERRED]
SATYA PAL V. STATE OF U. P. [REFERRED]
CHANDER ALIAS CHANDRA V. STATE OF U. P. [REFERRED]
NANHA V. STATE [REFERRED]
CHANDER ALIAS CHANDRA V. STATE OF U. P. [REFERRED]
SALIM V. STATE OF U. P. [REFERRED]
ZUBAIR V. STATE OF U. P. [REFERRED]
PRAMOD KUMAR SAXENA V. UNION OF INDIA AND OTHERS [REFERRED]
IZRAHUL HAQ ABDUL HAMID SHAIKH AND ANR. V. STATE OF GUJARAT [REFERRED]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED]
SARVA SHRAMIK SANGHATANA K V MUMBAI VS. STATE OF MAHARASHTRA [REFERRED]
GOVT OF KARNATAKA VS. GOWRAMMA [REFERRED]
SATYENDRA SINGH VS. STATE OF U P [REFERRED]

JUDGEMENT

(1.) This 3rd bail application has been moved on behalf of applicant-accused Jai Bhagwan S/o Mahavir, who is facing trial in S.T. No. 1009 of 2006, State v. Jai Bhagwan and others arising out of Case Crime No. 213 of 2006, under Sections 147, 148, 149, 307, 324 and 302, I.P.C. and Section 3(2)(v) of S.C./S.T. Act, P. S. Adarsh Mandi Shamli, District Muzaffarnagar. The said session trial is pending in the Court of Additional Sessions Judge, Court No. 2, Muzaffarnagar.

(2.) 1st Bail Application bearing No. 24436 of 2006 was decided on merit by Hon'ble R. N. Mishra, J., vide order dated 18.7.2007, whereby the prayer for bail was declined. After examination of the witnesses including the injured Amit in S.T. No. 1009 of 2006, 2nd Bail Application bearing No. 24599 of 2007 was moved, which was decided by Hon'ble S. C. Nigam J. Having taken into consideration statement of P.W. 2, Amit and other facts, the 2nd bail application was also rejected vide order dated 18.4.2008. The applicant has taken a chance again for bail in this 3rd bail application.

(3.) I have heard Sri Onkar Singh, advocate appearing for the applicant and A.G.A. for the State and perused the entire record.

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JAI BHAGWAN Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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