Dinesh Sangwa vs State Of Rajasthan

The present second bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.22/2016, Police Station Bichhwal, District Churu for the offences under Sections 302, 120-B and 201 of the IPC.

Heard learned counsel for the parties. Perused the material available on record.

Learned counsel for the petitioner submits that after the rejection of the first bail application of the petitioner by this Court on 27.07.2018, even the charges have not been framed. The trial court is proceeding at a snail's pace. He further submits that the petitioner is facing incarceration for last more than three and a half years. He, therefore, prays that the petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application.

I have considered the rival submissions and gone through the material available on record.

This Court does not find any ground to release the petitioner on bail at this stage.

In these circumstances, learned counsel for the petitioner submits that he does not wish to press the present bail application but prays that the learned trial court may be directed to expedite the trial proceedings and at least record the statements of witnesses Suresh, Dhoop singh and Sandeep at its earliest convenience.

The present bail application is, accordingly, dismissed as not pressed.

However, taking into accounts the facts and circumstances of the case as also the fact that the petitioner is facing incarceration for last more than three and half years and the trial has not proceeded considerably till now, the trial court is directed to expedite the trial proceedings and record the statements of witnesses, namely, Suresh, Dhoop Singh and Sandeep at its earliest convenience.