Smt.Manphoola (Second Bail) vs The State Of U.P.
2014 Latest Caselaw 4514 ALL

Citation : 2014 Latest Caselaw 4514 ALL
Judgement Date : 19 August, 2014

Allahabad High Court

Smt.Manphoola (Second Bail) vs The State Of U.P. on 19 August, 2014

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- BAIL No. - 3040 of 2014
 

 
Applicant :- Smt.Manphoola (Second Bail)
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Akhilesh Pratap Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

This is second bail application. The Crl. Misc. First Bail Application has been rejected by this court on 30.10.2013 after considering the merits of the case.

From the perusal of the second bail application it reveals that the grounds taken therein touching the merits of the case has already been considered at the time of disposal of first bail application. There is no good ground to release the applicant on bail. The prayer for bail is refused.

Accordingly this bail application is rejected.

Order Date :- 19.8.2014

RPD

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