AKIL Vs. STATE OF U P

JUDGEMENT

(1.) This third bail application has been moved on behalf of the applicant Akil who is involved in Case Crime No. 729 of 2014, under section 147, 148, 149, 307, 302, 504, 506 I.P.C. and 7 Criminal Law Amendment Act, Police Station Massoorie, District Ghaziabad.

(2.) The first and the second bail applications of the applicant have been rejected on merit by this court vide orders dated 24.8.2016 and 18.5.2018 respectively.

(3.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.