RAJUL BHARGAVA, J. - (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) The instant application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to direct the Court below to consider the bail application of the applicant on the same day in Complaint Case No.1024 of 2016 under Sections 193, 420, 465, 468, 120-B IPC, Police Station Bardah District Azamgarh.
(3.) Before entering into the facts and circumstances as well as merits of the case, it is germane to mention here the background and the manner in which the applicant has with impunity approached this Court by moving repeated applications under Section 482 Cr.P.C. for seeking different reliefs.;