MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of second bail application filed under Section 439 of Cr.P.C. by Mr. Sanjay Verma Advocate on behalf of the applicant Mahipal Singh pertaining to F.I.R. No. 127/2009 of Police Station Nasirabad Sadar, District Ajmer in the offences under Sections 379 and 427 of IPC.
(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record. Learned counsel for the petitioner has reiterated those very arguments which were advanced at the time of arguing the first bail petition and the same were taken into consideration by this Court. Learned Public Prosecutor has opposed the bail application. Having reflected over the submissions made at the bar and scanned the relevant material available on record including the bail order dated 04.09.2009 rendered by this Court, I do not find any good ground to change my earlier view hence, the second bail petition filed on behalf of the petitioner also stands dismissed for those very reasons which were enumerated in the first bail order. However, learned trial court is directed to expedite and conclude the trial preferably within a period of four months, as the petitioner has been in custody since 19/6/2009. ;