Ravi S.Dhavan, J. - (1.) If the consideration of the bail application has been delayed, then it would be appropriate to set on record that the applicant himself has brought this situation. The order sheet bears out that innumerable adjournments prevented expeditious consideration of whatever relief the applicant was seeking.
(2.) The delay in the Session Court in the matter relating to the consideration of bail or the delay in the grant of it or the rejection of it are not detached and as of date the record shows that the accused and the co-accused cannot be absolved in delaying, the trial itself.
(3.) The occasion for this Court to hear the matter on bail was on 5th June, 1987. The matter was considered at length and the bail application was rejected. This Court had passed the following order: Heard learned counsel for the applicant. At present, there are not externating or mitigating circumstances, when the bail application of other three co-accused, were rejected by this Court on 16th April, 1987 of Uma Shanker, on 13th May 1987 of Messers Kamla Shanker and Ram Naresh, that bail be granted to the applicant Rama Shanker Singh.;