- (1.) J. C. Gupta, J. The case as shown in the computer list is taken up at 3. 30 p. m. in the chamber.
(2.) HEARD Shri Shree Prakash Singh for the applicant and Shri D. R. Azad for the State. Bail is being claimed on the ground of delay in trial. It is not disputed that the applicant is in jail since 6-8-1996 and not even a single witness has been examined in the trial as yet. It would further appear that while disposing of Criminal Misc. Second Bail Application No. 19675 of 1998 this Court had given liberty to the applicant to move application before the Sessions Judge concerned for releasing the ap plicant on bail on the ground of delay in trial and if such an application was made the learned Sessions Judge was directed to dispose of the same in accordance with law. It also appears that thereafter ap plicant moved an application before the learned Sessions Judge to release him on bail on the ground of delay in trial. How ever, the said application has also been rejected by the order dated 4- 8-1999 on the ground that case of another accused has also been committed to the Court of Ses sion in which 5-8-1999 was fixed for fram ing charges and after framing the charges the evidence will be recorded. However, it is pointed out by the learned Counsel for the applicant that on a revision filed by Rajesh Bhardwaj co- accused this Court has stayed the proceeding of the Sessions trial against the said accused by the order dated 4-8-1999. On the application made on behalf of the applicant his trial was separated but later on an application made by another co- accused Anil entire proceedings of the trial have been stayed by the trial Court. In the circumstances the applicant is admitted to a short term bail for a period of six months from the date of his release in case crime No. 75 of 1996 under Sections 147, 148, 149, 302, IPC. Police Station Kankhal District Haridwar on his execut ing a personal bond in the sum of Rs. 25,0007- and on furnishing two sureties each in the like amount to the satisfaction of the CJM concerned. In the meantime the State may take appropriate steps for getting the hearing of criminal revision No. 1453 of 1999 expedited. Application is accordingly, disposed of. Application disposed of. .;