R.R.Yadav, J. - (1.) This is a second bail application under See. 439, Cr. P.C. While rejecting the first bail application by the learned Single Judge of this Court it was clearly observed that the applicant shall be free to move fresh bail application after six months. In pursuance of the order passed by the learned Single Judge on 6.1.1995, when no progress was made in the Sessions trial, then, the applicant has moved this instant second bail application before this Court.
(2.) I have heard learned counsel Mr. N.K. Rastogi appearing on behalf of the applicant as well as learned Public Prosecutor Mr. K.L. Thakur for the State.
(3.) On 7.8.95, learned Public Prosecutor was directed to intimate the court on 8.9.95 whether the evidence has commenced and if so, how many witnesses were examined on the date fixed.;