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Judgment
26 paragraphs · 273 wordsHeard learned counsel for the parties.
The petitioner is an accused in a case registered for the offence
punishable under Sections 395 / 397 / 307 IPC and Sections 25 (1-b)a/27/35 of
Arms Act .
Learned counsel for the petitioner submits that earlier the petitioner''s
prayer for bail was rejected by this Court vide order dated 02.03.2017
passed in B.A. No. 473/2017. By way of present bail application, the
petitioner has renewed his prayer for bail. The main submission of learned
counsel for the petitioner is that the petitioner is in judicial custody since
18.08.2016 and the trial has not yet been concluded. At least considering
the length of judicial custody of the petitioner, he may be given the privilege
of regular bail.
Learned A.P.P while opposing the petitioner''s prayer for bail, submits
that earlier the petitioner''s prayer for bail was rejected on merit by this
Court vide order dated 02.03.2017 passed in B.A. No. 473/2017. The
petitioner has not made out any fresh ground for reconsideration of his
prayer for regular bail. The material witnesses including the son of the
informant are yet to be examined in the trial.
Considering the fact that no fresh ground has been made out for
reconsideration of the petitioner''s prayer for bail, I am not inclined to enlarge
the petitioner on bail in connection with S.T. No. 448/2016, arising out of
Govindpur P.S. Case No. 249/2016 (G.R. No. 3296/2016).
Accordingly, the prayer for bail of the above named petitioner is
rejected.
However, the Trial Court is directed to expedite the trial and conclude
the same without any undue delay.