AMARESHWAR SAHAY,J. - (1.) Heard the parties.
(2.) The petitioner is facing trial for commission of the offences under Sections 419, 420, 386 and 387, I.P.C. There is no dispute of the fact that the prayer for bail of the petitioner was earlier rejected up to this Court.
(3.) Admittedly till 13-7-2004, five prosecution witnesses have already been examined during the trial.;