YAWAR HUSSAIN Vs. STATE OF CG

JUDGEMENT

(1.) HEARD . This is the second bail application on behalf of the applicant. The earlier bail application was rejected by this court on merits vide order dated 2.5.2005 passed in M.Cr.C.No. 589/05.

(2.) LEARNED counsel for the applicant submits that the applicants is in jail since 10.8.2004 and till date only two witnesses have been examined during trial. He has filed the order sheets of the trial court to demonstrate that the delay in trial is not occasioned due to lapses on the part of the applicant. On the other hand, learned counsel for the State opposes the bail application and submits that the offence against the applicant is under Section 304-B of the IPC and delay in trial is not intentional.