MOHD. IQBAL Vs. STATE AND ORS.

JUDGEMENT

(1.) Present motion has been laid by the petitioner seeking concession of bail mainly on two grounds:-

(2.) On similar grounds earlier an application bearing Cr. MP No. 165/2013 was filed; same was dismissed vide detailed order dated 14.10.2014. Learned counsel had referred to the judgments in support of his contention, which have been taken note of in the said order. Today same judgments are again relied upon.

(3.) While deciding the earlier application vide order dated 14.10.2014, the position of the case including heinousness of the offence, the manner and mode of the commission of offence was kept in the view and thereafter the well considered order was passed.