Om Prakash, J. - (1.) This criminal revision is directed against the order dated 4.2.2016 passed by learned Sessions Judge, Kanpur Nagar in criminal appeal no.15 of 2016 whereby the bail application moved on behalf of the revisionist in criminal appeal no.15 of 2016 has been rejected.?
(2.) Heard Sri Manish Tiwary, learned counsel for the revisionist, Sri G.S. Chaturvedi, learned senior advocate assisted by Sri Rahul Agarwal and Sri Shishir Tandon, learned counsel for the informant and learned A.G.A. for the State.
(3.) Submission of the learned counsel for the revisionist is that the instant revision is maintainable. It cannot be treated as second revision, as the first revision was dismissed as not pressed with liberty to seek appropriate relief from the appropriate court. It is further submitted that the bail application of the applicant was rejected in criminal appeal no.15 of 2016 (B.K. Tiwari Vs. State of U.P.) under section 409 IPC pending before the Sessions Judge, Kanpur Nagar. Hence, order passed by the court below is revisable and the revision is maintainable.;