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The learned Counsel appearing on behalf of the petitioner submits that the petitioner is in custody for a very long time and the trial has not yet been concluded. The petitioner was neither named in the First Information Report nor was identified subsequently. He further submits that he is renewing the prayer for bail of the petitioner for the second time.
Learned Counsel appearing on behalf of the State strongly opposes the prayer for bail of the petitioner. He submits that during trial 22 witnesses have already been examined and only 3/ 4 witnesses are left to be examined. The petitioner was found taking out money from the account where the duped victim was asked to deposit money. He further submits that the bail application of the similarly circumstanced accused was rejected by this Court a few days ago.
Considering the materials available against the petitioner and the mature stage of trial we are not inclined to release the petitioner on bail at this stage.
Accordingly, the petition for bail is rejected. However, the learned trial Court shall conclude the trial as expeditiously as possible after normal functioning of the Court resumes.
The application for bail being CRM 5704 of 2020 is disposed of along with connected application being CRAN 4083 of 2020.
A certified copy of this order be immediately made available to the petitioner, subject to compliance with all requisite formalities.