Poonam Srivastava, J. - (1.) Heard Sri Dilip Kumar, learned Counsel for the applicant and learned A.G.A. for the State.
(2.) Supplementary affidavit has been filed on behalf of the applicant today, which is taken on record. Notice of which was given in the month of April, 2006.
(3.) The first bail application was rejected by this Court vide order dated 9.12.2004 on the ground that there is specific allegation against the applicant attributing role of firing and causing death to the deceased. The trial court was directed to make necessary endeavour to dispose of the case finally within a period of two months from the date of communication of the order. The second bail application was disposed of by allowing the applicant to be released on a short term bail for a period of one month from the date of release on 28.1.2005, on account of death of applicant's mother on 25.1.2005. The applicant surrendered alter expiry of the period of short term bail and he did not misuse the liberty.;