MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Ms. Sangeeta Sharma Advocate on behalf of the applicants namely Parasram and Hukam Singh @ Kanni pertaining to F.I.R. No. 293/08 of Police Station Bayana, District Bharatpur in the offences under Sections 147, 149 and 302 of IPC.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record. Learned counsel for the accused-petitioners has contended that they have been falsely implicated in this case and further thee is no evidence on record which may connect the petitioners with the commission of offence of this case. She has further contended that the accused Parasram is of the age of 66 years and suffering from disease Asthama, hence, in view of these circumstances, the bail petition filed on behalf of Parasram may be considered sympathetically. Learned Public Prosecutor has opposed the bail petition. Having reflected over the submissions made at the bar and perused the relevant material available on record including the bail order dated 10.11.2008 rendered by the co-ordinate Bench, I do not feel inclined to grant bail to the accused-petitioners and their petition is found to have stood dismissed. In the result, the bail petition filed on behalf of the accused-petitioners under Section 439 of Cr.P.C. stands dismissed. The learned trial court is directed to expedite the trial as the accused persons are in judicial custody. ;