DINESH KUMAR SAHU Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. Gone through the F.I.R., and the bail rejection order. The applicant has been challaned in case crime no. 240 of 2009 under Section 3/7 Essential Commodities Act of police station Kheeron district Rae Bareli. It is a case where 109 gas cylinders along with refilling equipments were recovered from the applicant on 18th Marcy 2009. Learned counsel for the applicant submits that this court in the case of the present accused, who was earlier challaned in case crime no. 218 of 2009 under Sections 41, 411, 414, 420, 421, 467, 468 & 285 IPC of Police Station Kheeron, district Rae Bareli, had granted bail to the applicant on 24.04.2009. He placed before the Court photo copy of order dated 24.04.2009 passed in Criminal Misc. Case No. 2624 (B) of 2009. The case relating to Crime No. 218 of 2009, mentioned above, are under different Sections. Recovery of large number of gas cylinders with refilling equipments have been made from the applicant. Not a fit case for bail. Prayer for bail is refused.