Shree Chandrashekhar, J. - (1.) This is second attempt by the petitioner seeking bail in S.T. Case No.302 of 2017. Previously, the bail application moved by the petitioner vide, B.A. No.5414 of 2017 was withdrawn on 18.09.2017.
(2.) The learned counsel for the petitioner submits that during the course of investigation no recovery of any incriminating material has been effected from possession of the petitioner and only on the confessional statement of co-accused Md. Wasim charge-sheet has been submitted against the petitioner. Further plea raised is that T.I.P. was not held and the petitioner is in judicial custody since 19.05.2017.
(3.) Mr. S.K. Srivastava, the learned APP referring to various paragraphs of the case-diary, reference of which has been given in paragraph no.10 of the counter-affidavit, states that sufficient materials have been collected against the petitioner for putting him on trial. The petitioner has got criminal antecedent and atleast 3 criminal cases against the petitioner have been registered in the Rail police station.;