- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) Petitioner has been made accused for the offence under Sections 302/376(2)(g)/201/34 of the Indian Penal Code, in connection with Senha P.S. Case no. 26 of 2011, corresponding to G.R. No. 127 of 2011. The case relates to commission of gang rape and brutal murder of the victim and the petitioner has been named in the FIR itself. However, learned counsel for the petitioner submits that he does not want to argue the case on merit rather he submits that two witnesses have already been examined in this case and the trial be expedited.
(3.) In the facts and circumstances of the case, I am not inclined to release the petitioner on bail. Accordingly, prayer for bail stands rejected. However, the trial court is directed to expedite the trial.;