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Judgment
Heard 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.