SAURABH PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant as well as Special Counsel appearing for C.B.I. and perused the record.

(2.) This is the second bail application which has been moved on behalf of the accused-applicant/Saurabh Pandey to release him on bail in Case Crime No. RC-AC 1 2018 A0001, under Sections 120-B I.P.C. read with Section 7,11,12 and 13(2) R/w 13(1) (a), (b) and (d) of P.C. Act, 1988 Police Station CBI/ AC-I, New Delhi during pendency of trial.

(3.) The first bail application of the accused-applicant was rejected vide a reasoned order dated 03.08.2018 passed by Hon'ble Mr. Justice Anil Kumar Srivastava-II (since retired).