Pavan Shukla & Another vs State Of U.P.
2017 Latest Caselaw 49 ALL

Citation : 2017 Latest Caselaw 49 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

Pavan Shukla & Another vs State Of U.P. on 4 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 234 of 2016
 

 
Appellant :- Pavan Shukla & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ratnesh Chandra,Akash Dikshit
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

C.M. Application No.80692 of 2016

This is a subsequent bail application preferred by Pavan Shukla. The first bail application, according to the learned A.G.A. was dismissed on merits.

It is submitted by the counsel for the appellant that he has been in jail for more than 6 years.

Once a bail application has been dismissed on merits, the subsequent bail application without showing new grounds cannot be granted. I find no ground showing that any change of circumstance so as to grant bail to the accused. The period of 6 years of incarceration was even observed by the predecessor.

In the light of the above, this bail application stands dismissed again on merits.

Order Date :- 4.5.2017

psd