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Judgment
Petitioner undertakes to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the court. Subject to such undertaking, the application is taken up for hearing through video conferencing.
Having considered the materials on record prima facie disclosing involvement of the petitioner in murdering the housewife, we are of the opinion that he does not stand on the same footing with co-accused
persons who are already on bail and as there is no significant change in the circumstances of this case since last rejection of bail by this Court, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected.
C.R.M. 192 of 2018
In Re.: An application under Section 439 of the Code of Criminal Procedure filed on 05.01.2018 in connection with Karimpur Police Station Case No. 136 of 2012 dated 03.07.2012 under Sections 420/467/468/471/120B of the Indian Penal Code.
Having considered the materials on record prima facie disclosing involvement of the petitioner in the alleged crime of misappropriation of monies of the innocent depositors and the fact that the petitioner has absconded for a protracted period of time, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected.