Anant Bijay Singh, J. - (1.) The petitioner has been made an accused for the offence registered under Section 376(f) of the Indian Penal Code and Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012.
(2.) Learned counsel for the petitioner has submitted that earlier the prayer for anticipatory bail of the petitioner was rejected by this Court in B.A. No. 3747 of 2016 vide order dated 18.07.2017 after going thorough the status report of the case with an observation that if the trial is not concluded within seven months the petitioner will be at liberty to renew his prayer for bail.
(3.) Learned counsel for the petitioner has submitted that the petitioner is in custody since 21.09.2014 and final form has been submitted on 17.12.2014 but trial has not concluded despite direction given by this Court. It is also submitted that mother of the petitioner is ill and she is treated in Vellore.;