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Judgment
Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in person in the Court.
Petitioner has filed this second bail application under Section 439 of Cr.P.C.
F.I.R. No. 12/2010 was registered at Police Station Mangalyawas District Ajmer (Raj.) for offence under Section 395 of I.P.C. and Section 3/25 Arms Act.
It is contended by counsel for the petitioner that matter pertains to bail jump. Co-accused have been sentenced and their sentence has been suspended by the High Court.
Learned Public Prosecutor has opposed the second bail application. It is contended that petitioner has jumped bail and remained absconding. It is also contended that petitioner has criminal antecedents and is a resident of Haryana, therefore, his chances of absconding cannot be ruled out.
I have considered the contentions.
No ground is made out for entertaining the second bail application as trial has been delayed because of absence of petitioner and the case is of year 2010.
This second bail application is accordingly rejected.
Trial Court is directed to expedite the trial.