- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Sections 302/201 of the Indian Penal Code, in connection with Sadar P.S. Case no.79 of 2010, corresponding to G.R. No. 600 of 2010.
(2.) The dead body of the deceased was found and the case was instituted against unknown. Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case. Though the petitioner has confessed his guilt before the police and on the basis of confessional statement of this petitioner, the wepon of offence was recovered, but it is submitted that the seizure list witnesses have turned hostile. Learned counsel accordingly prays for bail. In the facts and circumstances of the case, I am not inclined to release the petitioner Triloki Yadav @ Sumant Kumar Yadav on bail. Accordingly, prayer for bail stands rejected.
(3.) However, in view of the submission of the learned counsel for the petitioner that the seizure witnesses have turned hostile, the trial court is directed to expedite the trial.;