AJAY KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ronak Chaturvedi, learned counsel for the appellant and the learned A.G.A. for the State and perused the impugned judgment and order of the trial court.

(2.) This second bail application has been moved on behalf of accused-appellant as the prayer has been rejected earlier vide an order dated 30.11.2017 by this Court on merits.

(3.) The learned counsel for the appellant has stated that the second bail on behalf of appellant has been moved on the ground of long period of detention as the appellant is in jail for the past more than six years and the maximum sentence imposed by the trial court is ten years. It is argued that since the appellant has already undergone major part of the sentence and the appeal is not likely to be heard in near future, therefore, the appellant is entitled to be enlarged on bail.