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Judgment
8 paragraphs · 203 wordsVivek Agarwal, J
This fourth bail application is filed under Section 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant - Maneesh Jaiswal @ Maneesh Yadav, who is in custody since 30.07.2020 in connection with Crime No.219/2020 registered at Police Station Kotwali, District Katni (M.P.) for the offence punishable under Sections 294, 341, 307/34 of IPC and Sections 25, 27 of Arms Act.
Shri Ajay Tamrakar, learned Panel Lawyer submits that there are no changed circumstances. Applications have already been dealt with on merits.
Present applicant Maneesh is the main accused. Allegation on him is of causing injury with a Katta.
Taking these facts into consideration and also the fact that there are no changed circumstances, application fails and is dismissed.
Registry is directed to call for the explanation from the concerned Additional Sessions Judge as to when accused is in custody since 30.07.2020 why trial has not been completed.
Trial Court is directed to expedite the trial and complete it within a period of three months, if not already completed, from the date of receipt of copy of this order.
Registry to supply a copy of this order to the trial Court during the course of the day.