The petitioner is an accused in a case registered for the offence punishable under Sections 341/323/307/504/34 IPC. However, subsequently the
charge sheet has been submitted under Sections 341/504/302/34 IPC.
Learned counsel for the petitioner submits that the petitioner's prayer for bail was earlier rejected by this Court vide order dated 14.06.2019 passed in
B.A. No. 4588/2019. By way of present bail application, the petitioner has renewed his prayer for bail. The main submission of learned counsel for the
petitioner is that though the petitioner is in judicial custody since 01.01.2019, however, the trial of the case has not yet been concluded. It is also
submitted that the informant is not an eyewitness to the alleged occurrence and the petitioner has been implicated in the present case merely on the
basis of previous enmity and suspicion. Hence, the petitioner may be given the privilege of regular bail.
Learned A.P.P while opposing the petitioner's prayer for bail, submits that earlier the petitioner's prayer for bail was rejected by this Court on merit.
The petitioner has not made out any fresh ground for reconsideration of his prayer for bail. It is further submitted that the informant, doctor and I.O of
the case are yet to be examined in the trial. Hence, the petitioner may not be given the privilege of regular bail.
Considering the facts and circumstances of the case, I am not inclined to reconsider the petitioner's prayer for bail in connection with S.T. No.
248/2019.
Accordingly, the prayer for bail of the above named petitioner is rejected.
