Rinku (Third Bail) vs State Of U.P.
2015 Latest Caselaw 304 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 344 of 2015
 

 
Applicant :- Rinku (Third Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Abdul Rafique
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sanjay Singh Chauhan holding brief of Sri Abdul Rafique, learned counsel for the applicant and  Ms. Farhat Jamal Siddiqui, learned A.G.A. for the State.

The first bail application has been rejected by Hon'ble Mahendra Dayal, J. vide order dated 14.10.2014 and the second bail application was rejected by Hon'ble Manoj Misra, J. vide order dated 24.11.2014, hence this third bail application on behalf of the applicant.

The new ground which has been argued by learned counsel for the applicant is that identically situated co-accused Ranjeet has been granted bail by another Bench of this Court vide order dated 21.8.2014 in Crl. Misc. Bail Application No. 5408 of 2014. The applicant is in jail since 27.6.2013.

Learned A.G.A. vehemently opposed the prayer for bail and submitted that the said ground was already taken by the learned counsel for the applicant at the time of hearing of the second bail application.

Without expressing any opinion on the merits of the case and considering the submission advanced, I find no good ground for grant of bail to the applicant Rinku involved in Case Crime No. 80 of 2013 under Sections 363, 366, 376, 506 I.P.C. and 3/4 POCSO Act, police station Ataria, District Sitapur.

Accordingly, the bail application is rejected.

However, the trial court is directed to expedite the trial of the aforesaid case and conclude the same within preferably a period of six months from the date of production of a certified copy of this order in view of Section 309 Cr.P.C., if, there is no legal impediment.

Order Date :- 1.5.2015

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