Raghuvendra S. Rathore, J. - (1.) Heard learned counsel for the parties.
(2.) This application under section 439 Cr.P.C. has been filed by the petitioner against the order of rejection of bail passed by the learned Additional District Judge (Fast Track) No.1, Bharatpur, on 08.10.2012.
(3.) In the instant case, a report came to be lodged by one Banwari Lal Agarwal on 22.12.1996 for the offences under Section 279 and 304-A IPC with regard to an incident which had taken place on 13/14.12.1996. In the said incident, Bharat Bhushan had died. On conclusion of investigation, challan came to be filed against two persons, namely Lokesh Kumar and Veerpal on 07.11.1998, for the offence under Section 279 and 304-A IPC. The said case is still pending trial.;