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Judgment
Jaya Roy, J.—Heard learned Counsel for the Petitioners and learned Counsel for the State.
The Petitioners are an accused in a case for the offence registered under Sections 302/34 of the Indian Penal Code.
Learned Counsel for the Petitioners submits that the prayer for bail of the Petitioners was earlier rejected by a Bench of this Court. He has further submitted that the Petitioners are in custody since long, but till date, trial has not been concluded.
Mr. Shekhar Sinha, learned Counsel for the State has submitted that it has come in the impugned order that the trial is at the stage of conclusion, as it is fixed for argument.
Report was called for from the court concerned regarding the stage of the trial. It has come, which shows that the argument of the prosecution has already been concluded and for the defence, it was fixed on 08.08.2011
Considering all these aspects, I am not inclined to grant bail to the Petitioner. Accordingly, the prayer for bail of the Petitioners is rejected at this stage.
However, the trial Court is directed to conclude the trial positively within a period of one month from the date of receipt of this order without giving unnecessary adjournment to the defence counsel.
Office is directed to communicate this order to the court concerned through Fax immediately.