INDERPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A. G. A. for the State.

(2.) Applicant has moved the present second bail application seeking bail in Case Crime No. 412 of 2012 under Sections 420, 467, 468, 471, 386, 504, 506, 120B I.P.C., P.S. Partapur, District Meerut. The first bail application of the applicant was rejected vide order of this Court dated 17.2016 passed in Crl. Misc. Bail Application No. 3905 of 2016.

(3.) I have perused the prosecution story as set up in the F.I.R. and also the first bail rejection order.