- (1.) THE petitioner is an accused in the case registered for the offence under section 395 of the Indian Penal Code .
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case; he is not named in the F.I.R.; nothing incriminating has been recovered from his possession; he is in custody for about two years, but till date T.I.Parade has not been conducted; petitioner is a local permanent resident; there is no chance of his absconding; there is no likelihood of conclusion of trial in near future. Learned APP opposed the prayer for bail of the petitioner and submitted that there are materials against the petitioner; in this case, trial is in progress; already three witnesses have been examined and the trial is likely to be concluded shortly. Regard being had to the stage of the case, I am not inclined to release the above named petitioner on bail. Accordingly, the prayer for bail of the above named petitioner is rejected.
(3.) HOWEVER,since the petitioner is in custody for about two years, the trial shall be expedited. If the trial is not concluded by 31st August, 2011, the petitioner shall be released on bail on furnishing bail bond and sureties to the satisfaction of learned trial court.;