Ajay Tewari, J. - (1.) These petitions for regular bail have all been filed by persons who are accused/convicted in more than one case. Both these petitions are decided by this common order.
(2.) The primary ground is that they have now been in detention for a long period; there is no prospect of early conclusion of the trial; their custody is no longer required for investigation purposes and consequently they deserve to be released on bail.
(3.) In the case of Tejinder Singh @ Teja in CRM -M -21934 -2015 the following order was passed on 14.07.2015: - "In the order of the Additional Sessions Judge, Shaheed Bhagat Singh Nagar, it has been mentioned that the petitioner is involved in 14 other cases. Learned counsel for the petitioner seeks time to file written information about the status of those cases and as to whether the petitioner is in custody or on bail. Adjourned to 14.08.2015.";