- (1.) The petitioner seeks bail pending trial by way of instant petition under Section 439 Cr.P.C. in a case arising out of FIR no.49 dated 14.7.2011 under Sections 302,201,404,34 IPC, registered at Police Station Chabbewal, Distt.Hoshiarpur.
(2.) Learned counsel for the petitioner, vehemently contended that the present one is a case, which is based on circumstantial evidence only. The petitioner was not named in the FIR. Trial is not making desirable progress. The petitioner is behind the bars for the last more than one year. Thus, he submits that the instant petition deserves to be accepted.
(3.) Having heard learned counsel for the petitioner and after going through the record of the case, this court is of the considered opinion that the present one is not a fit case for extending the benefit of bail pending trial to the petitioner. I say so for more than one reasons, being recorded hereinafter.;