RAM GOPAL DAHARIYA Vs. STATE OF C.G.

JUDGEMENT

(1.) THE applicant has filed this application under Section 439 of the Cr.P.C. for grant of regular bail, as he is in custody in connection with Crime No. 80/2012, registered at Police Station: Bhilai Nagar, Section 6, for the offence punishable under Sections 420, 120(B), 34 of the IPC. This is the 4th bail application filed on behalf of the applicant for grant of regular bail. Previous bail applications have been dismissed on merit.

(2.) LEARNED counsel for the applicant submits that applicant is in custody since 11.05.2014. He further submits that case is triable by J.M.F.C.. The trial Court has not concluded the trial of the case within stipulated time.

(3.) ORDER dated 01.12.2014 passed by the 2nd Additional Sessions Judge, Durg, in Bail Petition No. 1618/2014 perused, which discloses that on account of frequent transfer of judges and non service of summon, trial Court has not concluded the trial of the case and applicant is still languishing in jail. The trial of case will take some time for its conclusion.