BUDDHU @ GUDDU @ DHARMENDRA Vs. STATE OF U P

JUDGEMENT

(1.) This second bail application has been filed seeking the release of the applicant on bail in Case No. 15 of 2015, State versus Buddhu alias Guddu alias Dharmendra arising out of Case Crime No. 185 of 2013, u/ss 363, 366, 376(1) Penal Code and Sec. 3/4 of the Protection of Children from Sexual Offences Act, Police Station- Pashchim Sharira, District- Kaushambi.First bail application has been rejected vide order dated 9.11.2016 by this Court on merits.

(2.) It has been submitted by the learned counsel for the applicant that already seven witnesses have been examined and the trial is at the advance stage. The applicant is in jail since 15.9.2013 and on the ground of detention the applicant may be enlarged on bail.

(3.) Heard the learned AGA who has opposed the prayer for bail. Perused the record.