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Judgment
5 paragraphs · 189 wordsKuldeep Mathur, J
Having heard learned counsel for the parties and having considered the facts and circumstances; challan papers, statements of various witnesses (Shrawan, Bhari, Wala Ram, Ashok Patel, Suresh, Naresh Kumar, Bobby and Pintu)) recorded under Section 161 Cr.P.C., this Court is not inclined to enlarge the petitioner on bail at this stage.
This Court also finds that bail application of co-accused Rakesh (S.B. Cr. Misc. Bail Application No.13867/2022) has already been dismissed by this Court vide order dated 24.04.2023. In the prima facie opinion of this Court, the case of the present petitioner is not distinguishable from that of co-accused person Rakesh whose bail application has been dismissed by this Court. The prosecution has been prima facie able to establish the involvement of the present petitioner in the commission of the crime.
In view of aforesaid, the present bail application is dismissed with liberty to the petitioner to file a fresh one in changed circumstances.
Since, it has been brought to the notice of the Court that till date, statements of only one witness have been recorded, the learned trial court is expected to expedite the trial.