- (1.) A supplementary affidavit filed in Court today, is taken on record.
(2.) HEARD learned counsel for the applicant, Sri Himkanya Srivastava, Sri Ashutosh Yadav and Sri S. Lal, learned counsel appearing on behalf of the complainant and learned A.G.A. for the State.
(3.) THE present second bail application has been filed by the applicant in case crime No. 842 of 2011, under Sections 147, 148, 149, 504, 506, 302, 201 IPC, police station Loni, District Ghaziabad with the prayer to enlarge him on bail. The first bail application was rejected by this Court vide order dated 28.03.2014. I have perused the prosecution story as set up in the FIR and also the bail rejection order.;