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Judgment
Sudhanshu Dhulia, J
Heard Mr. A.S. Rawat, Senior Advocate assisted by Ms. Charanjeet Kaur, Advocate for the applicant and Mr. Siddhartha Srivastava, Brief Holder
with Ms. Mamta Joshi, Brief Holder for the State.Â
The applicant is an accused in Case Crime No. 228 of 2011, under Section 302, 120-B, 147, 148, 149 of I.P.C. registered at P.S. Kotwali
Gangnahar Roorkee, District Haridwar and is presently facing trial in Session Trial No. 28 of 2012.
This is second bail application of the applicant. First bail application of the applicant has already been rejected by this Court vide order dated
16.06.2014.Â
No new ground has been made out in the second bail application to enlarge the applicant on bail. Second bail application is therefore rejected.
However, it is made clear that trial shall proceed in the letter and spirit of Section 309 of the Cr.P.C., if possible, on day to day basis without granting
any undue adjournment to any of the parties.Â
It is further made clear that any observations made by this Court are only for the purposes of deciding the present bail application. It shall not be
taken into consideration at all in any other proceedings.Â