SUNIL @ PRAGI S/O LATE NANJA NAYAK Vs. STATE BY RAMAMURTHY NAGAR POLICE STATION REP. BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE Petitioner seeks bail in respect of the case registered against him for the offence punishable under Section 395 of IPC.

(2.) HEARD learned Counsel for the Petitioner and learned Government Pleader for the State and on a perusal of the bail petition papers, it is noticed that this Court had earlier rejected the bail application in Crl.P. No. 2628/10 on 4.6.2010 and no changed circumstance is there and moreover the charge sheet has been submitted and this Court while rejecting the bail also observed that, having regard to the nature of offence alleged against the Petitioner, it is not a fit case for grant of bail.

(3.) THE petition is therefore rejected. The trial court is directed to expedite the trial.