B.N.Shukla, J. - (1.) This is second bail application of the applicant. The first bail application was rejected by this Court on 22.4.2009. Heard learned counsel for the applicant and learned A.G.A. appearing for the State.
(2.) It is contended by the learned counsel for the applicant that the applicant is in jail for last one year and trial has not still commenced. It is further contended that there is allegation that he inflicted injuries on the deceased by iron rod. At most the case comes under Section 304(2), IPC.
(3.) Sri Shashi Dhar Pandey, learned counsel for the complainant and learned AGA contended that no ground is made out for grant of bail to the applicant. The applicant is in jail since 11.1.2009. One blow was given by the iron rod.;