Y.R.MEENA,J. - (1.) HEARD learned Counsel for the parties as well as learned Public Prosecutor for the State and also perused the documents on record.
(2.) THE fourth bail application was dismissed on 6.9.96 with a direction to trial Court to complete the trial within three months. Learned Counsel for the petitioner submits that only two witnesses have been examined so far, and the other co -accused persons, who are released on bail are absconding, therefore, the completion of trial may take time and petitioner is in custody since 3.8.95. Mr. Dhand submits that the petitioner is also involved in three other cases.
(3.) LEARNED Public Prosecutor has not controverted the above facts.;