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Judgment
7 paragraphs · 228 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.20/2020 Police Station Akola, District Chittorgarh for the offences punishable under Sections 302, 324 & 326 of IPC .
Learned counsel for the petitioner submits that the eye-witness Balveer Singh (PW-6) has been examined in the Court and he declared hostile and there is no other connecting evidence against the petitioner. The petitioner is behind the bars and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor vehemently opposed the bail application filed by the petitioner.
Heard learned counsel for the petitioner as well as learned Public Prosecutor.
I have considered the arguments advanced before me and gone through the material available on record that a specific allegation for inflicting injuries to the deceased are against the petitioner and the deceased received as many as seven injuries out of which six injuries are found to be grievous in nature and the recovery of iron rod was made from the possession of the petitioner, therefore, no case for grant of bail is made out. Hence, the present bail application filed by the petitioner is hereby dismissed.
However, the learned trial Court is directed to expedite the trial.