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Judgment
12 paragraphs · 203 wordsSudhanshu Dhulia, J
Miscellaneous application (IA No.3960 of 2018) is allowed. Counter affidavit filed on behalf of State is taken on record.
The applicant before this Court is an accused in Case Crime/FIR No.0186 of 2017, which has been registered under Sections 307, 504 and 506 of
IPC, at Police Station Haldwani, District Nainital.
This is the second bail application moved by the applicant before this Court. The first bail application of the applicant was rejected by this Court vide
order dated 25.10.2017 in BA 1st No.1547 of 2017.Â
Considering the overall facts and circumstances of the case and the nature of offence, this Court is not inclined to enlarge the applicant on bail.
There is no new ground to enlarge the applicant on bail. Accordingly, the bail application is rejected.
However, the trial court is hereby directed to expedite the trial as expeditiously as possible in letter and spirit of Section 309 CrPC without granting
any unnecessary adjournments to any of the parties.Â
It is made clear that any observation made by this Court is only for the purposes of present bail application. It shall not be taken into consideration at
all in any other proceedings.