SANJEEV PRAKASH SHARMA,J. - (1.) This is fifth bail application filed by the accused-petitioner under Section 439 Cr.P.C. arising out of FIR No. RC.7(5)2011- SC.1/CBI/New Delhi, registered at Police Station CBI, New Delhi for offence under Section 120-B read with Section 364, 302, 201 IPC.
(2.) After the second bail application was dismissed, an SLP was preferred before the Supreme Court and while dismissing the SLP, vide order dated 02/02/2016, following observations were made by the Supreme Court:- "The special leave petition is dismissed. However, the petitioner may renew his prayer for bail before the High Court after three months in the event the trial for the accused does not progress in the manner as directed by the High Court."
(3.) After three months, third bail application was preferred before this Court on the ground that the trial was proceeding further as directed by this Court. It was stated that only 100 witnesses have been examined and no incriminating evidence had come on record. While dismissing the third bail application, the Court noted the statement of learned counsel for the CBI that out of 298 witnesses, 123 witnesses have been examined and was satisfied that the trial is on going as per the order passed by this Court dated 08/07/2014.;