Allahabad High Court
Onkar Nath Tiwari vs State Of U.P. on 30 July, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9000 of 2009 Petitioner :- Onkar Nath Tiwari Respondent :- State Of U.P. Petitioner Counsel :- Ramesh Chandra Gupta -Ii Respondent Counsel :- Govt. Advocate Hon'ble Arvind Kumar Tripathi,J.
List revised. Except learned A.G.A. none appears to press this case.
This is second bail application in Case Crime No.116 of 2006 under Section 18/20 N.D.P.S. Act, PS. Kalyanpur, District Fatehpur. First bail application was rejected on 10.1.2008 by Hon.G.P.Srivastava,J (now retired). There was recovery of 8 kg. charas from the tank of the scooter of the applicant. Instead of filling tank of the scooter with petrol it was filled with charas, hence there is no new ground for bail.
In view of the above, without expressing any opinion on merit, it is not a fit case for bail and this bail application is accordingly rejected.
However, if the trial is still pending, the trial is expected to conclude the trial as expeditiously as possible preferably within a period of four months.
30.7.2010 RK