SRI. KANTHARAJU AND OTHER Vs. STATE

JUDGEMENT

(1.) The petitioners/accused Nos.1 and 2 have filed this petition under section 439 of Cr.P.C., seeking regular bail.

(2.) Earlier, the petitioners had approached this Court for similar relief and the applications filed by them were not considered on merits. Instead, a direction was given to the trial court to take up the case to its logical end on day-to-day basis as far as possible within an outer limit of six months from the date of communication of the order dated 1.08.2017 in Crl.P.No.1612/2017 c/w Crl.P.No.4201/2017.

(3.) Heard the learned counsel for the petitioners and the learned HCGP. Learned HCGP has filed detailed statement of objections opposing the petition, interalia contending that the petitioners are involved in a heinous offence; the petitioners themselves have contributed for the delay in disposal of the case; the time granted for disposal of the case is extended by this Court vide order dated 26.03.2018 in Crl.P.No.1612/2018.