AI Structured Summary
Not yet generated for this judgment
Judgment
Report is placed on record wherefrom it appears that delay in commitment of the case is due to non-appearance of the co-accused persons who are
on bail.
In view of the aforesaid fact it cannot be said that the delay in the progress of the matter before the trial Court is due to indolence on the part of the
prosecution. That apart, there are prima facie materials on record to connect the petitioner with the alleged crime and he does not stand on the
same footing with the co-accused persons who have been released on bail. In view of such circumstances, we are not inclined to grant bail to the
petitioner at this stage.
The application for bail is, accordingly, rejected. Trial Court is directed to commit the case to the Court of Sessions promptly and the said Court shall
take the proceeding to its logical conclusion without granting unnecessary adjournment to either of the parties. Petitioner and other accused persons
are directed to cooperate with the Court below in that regard.