Mohd Faiz Alam Khan, J. - (1.) Counter affidavit filed by learned AGA and rejoinder affidavit filed on behalf of the accused-applicant today in Court, both are taken on record.
(2.) Heard the learned counsel for the accused/applicant as well as learned A.G.A. for the State, Shri B.G. Tripathi and perused the record.
(3.) This second bail application has been moved by the accused/applicant- Bholu @ Maujam for grant of bail, in Case Crime No. 426 of 2017, under Sections 395, 397 IPC, relating to Police Station Kotwali Sadar, District Kheri.;