Allahabad High Court
Iqrar And Another vs Union Of India on 15 April, 2020
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?In Chamber Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4600 of 2019 Applicant :- Iqrar And Another Opposite Party :- Union of India Counsel for Applicant :- Sunil Kumar Singh,Namit Kumar Sharma,Pramod Kumar Srivastava,Rakesh Kuamr Yadav,Shahnawaz Akhtar Counsel for Opposite Party :- Narendra Deo Rai Hon'ble Sudhir Agarwal,J.
1. The present second bail application has been moved by accused-applicant for enlarging him on bail in Case Crime No. 09 of 2018, under Sections 8/15/29/27-A/60(3) of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Central Bureau of Narcotics, District Bareilly.
2. The first bail application of applicants being Criminal Misc. Bail Application No.23208 of 2018 was rejected by very detailed judgment dated 28.09.2018. No new ground has been pleaded in the affidavit filed in support of bail application, which may justify grant of bail to the applicants.
3. Looking to entire facts and circumstances, at this stage, I do not find it a fit case for grant of bail.
4. Application is accordingly rejected.
Order Date :- 15.4.2020 KA