- (1.) HEARD Sri Raj Kumar and Sri Kundan Rai, learned counsel for the applicant and learned A.G.A. for the State.
(2.) AT the very outset, Sri Raj Kumar, learned counsel for the applicant states that the notice of the present bail application on behalf of the applicant which has been moved in Case Crime No. 124 of 2012 under Section 376 I.P.C., police station Jansa, District Varanasi, was given through him on 5.10.2012 to the Office of Government Advocate U.P. which was numbered as Notice No. 27069 of 2012. The deponent of the said bail application is one Ghasi S/o-Bhaggal, R/o-House No. 36, Village/Mohalla Ghamahapur, Tehsil Sadar, District Varanasi, who is the father of the applicant. Thereafter another bail application was moved on behalf of the same applicant in same case crime number and notice of the said application was given by Sri Kundan Rai, Advocate, who is also present in the Court today to the Office of Government Advocate U.P. on 24.11.2012 which was numbered as Notice No. 32368 of 2012. The deponent of the said bail application is also Ghasi, father of the applicant, who had earlier instructed Sri Raj Kumar to file the bail application on behalf of the applicant. These two bail applications have come up before this Court as fresh as they have been assigned to this Bench and are being heard and disposed of by a common order.
(3.) IN the other bail application which has been filed on behalf of the applicant through Sri Kundan Rai, Advocate, the deponent has not disclosed the fact that he had already approached to this Court and a notice of the bail application on behalf of the applicant has been given through another counsel Sri Raj Kumar to Government Advocate in the same crime number.;