Dinesh Maheshwari, J. - (1.) The petitioner accused of offences under Secs. 302, 307, 450, 323, 325,140 IPC, has moved this second application for bail.
(2.) The first bail application as moved on behalf of the petitioner was rejected with observations by this Court on 24.11.2009 in the following order:- "The learned counsel for the petitioner has pressed on the bail plea of the petitioner particularly with the submissions that the petitioner is in custody since the year 2006 and then the trial of this case relating to offence under Secs. 302, 307, 450, 323, 325,140 IPC proceeded too but, for the arrest of certain other accused persons later, the witnesses have been re-summoned and the process of further trial is only leading persons having been granted bail, and no specific injury in relation to the weapon attributed to the petitioner being directly available on the record, the petitioner also deserves to be granted bail. After taking into comprehension the totality of the facts and circumstances and more particularly the fact that as many as 13 witnesses have already been examined in the matter and looking to the nature of accusations, it does not appear appropriate to grant indulgence to the petitioner in this bail application but then, looking to the age of the sessions trial and the overall facts and circumstances, it is considered appropriate and hence observed that if the petitioner makes the request before the learned Trial Court for expeditious proceedings, the same be given due consideration and the matter be attempted to be decided with expedition. With the observations aforesaid, this bail application moved on behalf of the petitioner Sita Ram S/o Deva Ram under Sec. 439 Cr.P.C. stands rejected"
(3.) It is pointed out that the matter is still lingering in the trial particularly for supplementary charge-sheets having been filed and the witnesses having been re-summoned. It is also submitted that the co-accused persons have already been granted bail and no specific injury in relation to the weapon attributed to the petitioner is available on record.;