MUNTIYAZ Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of applicant is taken on record.

(2.) Second bail application has been filed with first bail application having been rejected vide order dtd. 22/12/2021 by Hon. Ram Krishna Gautam, J. who has since demitted office and therefore the matter has been listed before this Court as per roster.

(3.) Heard learned counsel for applicant, learned Additional Government Advocate appearing on behalf of State and perused the record.