Raj Kishor Singh & Another vs State Of U.P.
2016 Latest Caselaw 1286 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 48 of 2006
 

 
Appellant :- Raj Kishor Singh & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dharmendra Singhal,Anand Priya Singh,B.S.Yadav,D.R.S. Chauhan,Dinesh Kumar Yadav,Harendra Yadav,M.P.Yadav,P.C.Srivastava,P.S. Pandey,S N Chuhan,S.M.Haidar Zaidi,S.R. Singh,Sudhir Kumar
 
Counsel for Respondent :- Govt. Advocate,R.J. Shahi
 

 
Hon'ble Vikram Nath,J.

Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellant no.2 Chandrasen Singh @ Guddoo and the learned A.G.A. for the State of U.P.

This is a third bail application on behalf of the applicant aforementioned.

The first prayer  for bail of the applicant no.2 was rejected  vide order dated 25.7.2006. By the same order the Court had granted bail to the appellant no.1 Raj Kishor Singh. The reason for granting bail to Raj Kishor Singh was basically that he is more than 60 years of age. Further reason for rejection of the bail of the present applicant Chandrasen Singh @ Guddoo was that he was a hardened criminal  of eastern U.P. and is facing trial in a number of criminal cases.

The second Bail Application no.240483 of 2006 Chandrasen Singh @ Guddoo was rejected vide order dated 19.3.2010 on the ground that the Court did not find any reason to grant bail.

Having considered the submissions advanced and material brought on record, we also do not find any new ground for grant of bail to the applicant Chandrasen Singh @ Guddoo. The third Bail Application No.248991 of 2012 is accordingly rejected.

Order Date :- 6.4.2016

RU