- (1.) HEARD Sri Manish Tandon, learned counsel for the applicant, Sri L.D. Rajbhar, learned A.G.A. for the State.
(2.) TODAY , Sri Manish Tandon, learned counsel for the applicant has made a mention in the morning at 10 A.M. that on 22.8.2014, he argued the present bail application on behalf of the applicant seeking his bail in Case Crime No. 24 of 2014, u/s 307, 324, 504 IPC and Section 3(2)(5) SC/ST Act, P.S. Moosa Nagar, district Kanpur Nagar and the same was allowed by the Court after hearing him and Sri L.D. Rajbhar, learned AGA for the State. Thereafter, he moved a correction application before this Court, i.e., Crl. Misc. Correction Application No. 289815 of 2014 as there was a mistake in the name of the district of the present bail which too was allowed by the Court on 3.9.2014 after hearing him and Sri S.D. Yadav, learned A.G.A. for the State and after passing of the aforesaid two orders, he came to know that prior to filing of the present bail application another bail application, i.e., Crl. Misc. Bail Application No. 23718 of 2014 Mohammad Anees @ Phunnu Lal vs. State of U.P. was also filed on 28.7.2014 by Sri Shashank Dwivedi and Ms. Rinki Gupta, Advocate on behalf of the same accused -applicant in the same case crime number for the same offence, i.e., Case Crime No. 24 of 2014, u/s 307, 324, 504 IPC and Section 3(2)(5) SC/ST Act, P.S. Moosa Nagar, district Kanpur Nagar. On the said date following order was passed by the Court: - "Heard Sri S. Dwivedi, learned counsel for the applicant and Sri Manish Dev, learned AGA for the State. Looking to the nature of allegation and the period of detention, list after four weeks."
(3.) THEREAFTER the aforesaid bail application was listed in daily cause list on 4.9.2014 which too was allowed by this Court after hearing the learned counsel for the parties on 4.9.2014. Taking into account the seriousness of the matter and circumstances of the case as has been stated by Sri Manish Tandon learned counsel for the applicant, the Bench Secretary of the Court was directed to summon the record of both the bail applications from the concerned office and place the matter before the Court after mid -day recess.;