- (1.) THE petitioner is in custody in connection with the case registered under Sections 302/34 IPC.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in this case; there are general and omnibus allegations against the petitioner and other three co-accused; there is no cogent material against the petitioner; the petitioner is in custody since March 2009; there is no likelihood of conclusion of trial in near future. Learned A.P.P opposed the petitioner's prayer for bail and submitted that there are specific allegation and materials against the petitioner; the witnesses have supported the prosecution version; the trial is in progress and the same is likely to be concluded shortly. Regard being had to the nature of allegation and the materials against the petitioner, I am not inclined to grant bail to the petitioner. Prayer for bail of the above named petitioner is, accordingly, rejected.
(3.) HOWEVER, since the petitioner is in custody, his trial shall be expedited. If the petitioner's trial is not concluded by 31.8.2011, the petitioner shall be at liberty to renew his prayer for bail.;