Vipin Sinha, J. - (1.) Heard learned counsel for the applicant and the learned A.G.A.
(2.) This is IIIrd bail application moved by the applicant seeking bail in Case Crime No.323 of 2012 under section 323,504,506,436,304 I.P.C. and 7 Criminal Law Amendment Act, Police Station Nawabganj, District Allahabad.
(3.) The First bail application was rejected by order dated 2.2.2019 passed in Criminal Misc. Bail Application No. 23679 of 2014 with the specific direction to the Court below :- "However, it is directed that the trial of the aforesaid case pending before the concerned court below be concluded expeditiously, if possible within a period of one year strictly, in accordance with Section 309 Cr.P.C. and in view of principle as has been laid down in the recent judgement of Hon'ble Apex Court in the case of Vinod Kumar v. State of Punjab, 2015 3 SCC 220 and Hussain and Another v. Union of India, 2017 5 SCC 702, if there is no legal impediment".;