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Judgment
7 paragraphs · 265 wordsManoj Kumar Garg, J
The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.217/2021 Police Station Borunda, Dist. Jodhpur, registered for the offences punishable under Sections 449, 394 & 302 of IPC. The first bail application was dismissed on 01.09.2022 with liberty to file a fresh bail application after recording the statement of witnesses Swaroop Ram and Jagdish.
Learned counsel for the petitioner submits that the witnesses Swaroop Ram and Jagdish have been examined before the trial court as PW-7 & PW-8 respectively. Counsel further submits that F.I.R. in this case has been lodged after a considerable delay and this delay has not at all been explained by the complainant. The petitioner is in the judicial custody for more than two years and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioner.
Learned Public Prosecutor has opposed the second bail application.
I have considered the arguments advanced before me and gone through the material available on record.
According to the statements of Swaroop Ram (PW-7) and Jagdish (PW-8), it is clear that the present petitioner has confessed his crime before the villagers and it is an admitted fact that the ornaments of deceased were also recovered from the possession of present petitioner. In these circumstances, no case for grant of second bail is made out against the petitioner.
Hence, the second bail application is hereby dismissed, however, the trial court is directed to expedite the trial.