LAWS(ALL)-2019-11-339

ANIL SINGH Vs. STATE OF U.P.

Decided On November 18, 2019
ANIL SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) This is the third bail application moved by the applicant.

(3.) The first bail application of the applicant was rejected vide order dated 12.08.2015 passed in Bail Application No.4692 of 2015 on merits.