Jalaluddin vs State Of U.P.
2018 Latest Caselaw 1635 ALL

Citation : 2018 Latest Caselaw 1635 ALL
Judgement Date : 20 July, 2018

Allahabad High Court

Jalaluddin vs State Of U.P. on 20 July, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 1582 of 2012
 

 
Appellant :- Jalaluddin
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- B.B. Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Order on Second Bail Application.

Heard Sri Amit Tripathi, on the second bail application. The first bail application was rejected after having considered the merits on 25.8.2015.

A counter affidavit to the first bail application had been filed and it also refers to criminal antecedents of the appellant.

We don't find any new ground made out in the second bail application so as to warrant interference.

Apart from this learned counsel for the appellant urged that the appellant has served about 7 years incarceration.

Keeping in view the heinous nature of the crime, we are not inclined to consider the second bail application on the ground of period of incarceration.

The second bail application is accordingly rejected.

Order Date :- 20.7.2018

Gss