Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the applicant and learned AGA and have taken through the record.
(2.) SECOND bail application has been filed on behalf of the applicant with a prayer to allow the same while the first bail application of the applicant was allowed by another Bench of this Court vide order dated 4.2.2010 whereby the applicant was granted bail on the undertaking of learned Counsel appearing on behalf of the applicant. Learned AGA has raised preliminary objection with regard to maintainability of the second bail application. It is submitted by the learned AGA that second bail application would be maintainable only if the first bail application was rejected either by the Court of Sessions or by this Court.
(3.) BRIEF genesis giving rise to the present case is that a Fazlur Rahman @ Vicky @ Sameer v. State Criminal Misc. Bail Application No. 24116 of 2009 was filed on behalf of the applicant before this Court on 8th September 2009 in Case Crime No. 1384 of 2008 under Sections 420/467/468/471/120B IPC read with Section 66 I. T. Act Police Station Sector 20 NOIDA as the bail of the applicant was rejected by the Sessions Judge Gautam Buddha Nagar vide order dated 8.7.2009.;