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Judgment
7 paragraphs · 195 wordsManoj Kumar Garg, J
The present second bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.115/2021 of Police Station Parsola, District Pratapgarh for the offences punishable under Sections 447, 323, 324, 325, 326, 307/34 of IPC.
The first bail application was dismissed on merit vide order dated 13.01.2022 by the co-ordinate Bench of this Court with liberty to file afresh after recording the statement of injured witnesses.
Learned counsel for the petitioner submits that petitioner has falsely been implicated in this case. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the prayer for bail.
I have considered the arguments advanced before me and carefully gone through the record, particularly looking to the fact that the injured witnesses have not at all been examined yet, there is no change of circumstances, therefore, this Court is not inclined to grant benefit of bail to the petitioner.
In the above circumstances, the second bail application filed by the petitioner is hereby rejected.