- (1.) SRI Devesh Vikram, learned counsel has filed Parcha on behalf of the informant, which is taken on record. This is second bail application moved on behalf of the applicant. First bail application was rejected by the coordinate Bench of this Court on 29.11.2010.
(2.) APPLICANT Hridesh Sharma seeks bail in Case Crime No.1975 of 2009, under Sections 302, 307 IPC, P.S. Sihani Gate, District Ghaziabad.
(3.) HEARD learned counsel for the applicant as well as learned A.G.A. and also perused the material placed on record. Submissions have been made by the learned counsel for the applicant that the applicant is in jail since 7.1.2010 and the trial has not concluded, though it has already commenced and substantially proceeded. He further submitted that some of the witnesses have already been examined but it is likely to consume some more time to conclude. In these facts and circumstances, the applicant deserves to be released on bail.;