Allahabad High Court
Mangrey @ Mukhtar (Second Bail ... vs State Of U.P. on 18 February, 2021
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- BAIL No. - 12261 of 2019 Applicant :- Mangrey @ Mukhtar (Second Bail Application) Opposite Party :- State of U.P. Counsel for Applicant :- Alok Srivastava,Naveen Kumar Pandey,Neeraj Pandey Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
The present second bail application has been filed by the applicant in case crime No.109 of 2018, under Sections 411, 413, 307, 504, 506 Indian Penal Code and Section 3/25 Arms Act, Police Station Dhaneypur, District Gonda with the prayer to enlarge him on bail.
The first bail application was rejected by coordinate Bench of this court vide order dated 2.5.2019 passed in Criminal Misc. Case No.10229 (B) of 2018.
No fresh ground has been raised by learned counsel for the applicant to press the second bail application.
After hearing the learned counsel for the applicant, learned A.G.A. and after perusing the averments as contained in the present bail application and also looking to the seriousness of the allegations as made in the FIR, gravity of the offence and severity of the punishment, no case for grant of any indulgence is made out.
Accordingly, second application for bail is rejected. However, looking to the period of detention of the applicant, it is directed that the aforesaid case pending before the court below be decided expeditiously, within a period of one year from the date of receipt of certified copy of this order.
Order Date :- 18.2.2021 Madhu