Allahabad High Court
Virendra Singh @ Rajbeer Singh vs State Of U.P. on 9 July, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22878 of 2006 Petitioner :- Virendra Singh @ Rajbeer Singh Respondent :- State Of U.P. Petitioner Counsel :- C.S.Chaturvedi Respondent Counsel :- Govt.Advocate Hon'ble Ravindra Singh,J.
List is revised. Counsel for the applicant is not present. Heard learned A.G.A. for the State of U.P. and perused the record. This is the third bail application moved by the applicant Virendra Singh alias Rajbeer Singh with a prayer that he may be released on bail in case crime no. 68 of 2005 , S.T.No. 68 of 2006, under sections 328, 406, 307, 471, 420, 466, 467, 411 I.P.C., P.S. Fatehganj, West, District District Bareilly.
The Criminal Misc. first Bail Application No.7841 of 2005 has been rejected by this court on 16.9.2005 after considering the merits of the case. The Criminal Misc. Second Bail Application No. 19160 of 2005 has been rejected by this Court on 20.3.2006. From the perusal of the third bail application, it appears that the grounds taken therein touching the merits of the case have already been considered at the time of disposal of the first and second bail applications. There is no good ground for releasing the applicant on bail, therefore, the prayer for bail is refused. Accordingly, this application is rejected. Order Date :- 9.7.2010 Su