N.L. Tibrewal, J. - (1.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor and learned counsel for the complainant.
(2.) This is IVth bail application under section 439 Cr.P.C., but it has been filed in the changed circumstances and it needs consideration.
(3.) The accused-petitioner, along with other co-accused persons is facing trial in Sessions Case No. 2/93 pending in the Court of Additional District & Sessions Judge, No. 3, Kota and the offence is under section 302 I.P.C. along with other offences. He was arrested on 9th August 1992 and since then he is in jail and as such, he is in custody for the last about two years.;