Allahabad High Court
Anshu vs State Of U.P. on 4 September, 2024
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:143322 Court No. - 65 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32676 of 2024 Applicant :- Anshu Opposite Party :- State of U.P. Counsel for Applicant :- Shantanu Counsel for Opposite Party :- G.A. Hon'ble Ajay Bhanot,J.
Matter is taken up in the revised call. Heard Shri Shantanu, learned counsel for the applicant, Shri Kapil Kumar, learned counsel for the informant and learned AGA for the State.
This is the second bail application.
By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No. 0201 of 2022 at Police Station Sardhana, District Meerut under Sections 452, 302, 307, 324/34 I.P.C. The applicant is in jail since 18.04.2022.
The first bail application of the applicant was rejected by this Court on 29.02.2024.
The trial is on foot. No fresh ground for bail is made out.
Without going into the merits of the case, the bail application is dismissed.
Learned District Judge as well as trial judge shall ensure strict compliance of the order passed by this Court in the first bail application dated 29.02.2024 registered as Criminal Misc. Bail Application No. 5405 of 2024 (Anshu vs. State of U.P.).
A copy of this order be communicated to the learned trial judge through the learned District Judge, Meerut by the Registrar (Compliance) by E-mail.
Order Date :- 4.9.2024 Vandit