SUNNY SLIM Vs. STATE

JUDGEMENT

(1.) Heard the petitioner's counsel.

(2.) Petitioner has once again made this petition under sec. 439 of Cr.P.C. for enlarging him on bail. He is facing trial in S.C. 178/2017 for the offence punishable under sec. 395 of IPC. It is to be noted that the petitioner was enlarged on bail on earlier occasion and because he did not appear before the court regularly, after great difficulty his presence was secured after issuing proclamations and non-bailable warrants several times. When he moved this court by filing Criminal Petition Nos. 325/2018 and 2457/2018, this court did not consider his request for bail on the ground that he had violated the bail conditions. I do not find any good ground being made out to grant bail. Bail petition is dismissed. The trial court is directed to expedite the trial.