VIKAS YADAV Vs. STATE OF U P

JUDGEMENT

(1.) After hearing the counsel for both the parties at length, this application was dismissed vide order dated 11th August 2006 when following brief order was passed:

(2.) I now propose to give the reasons which persuaded me to dismiss the application seeking bail by the petitioner.

(3.) Petitioner/accused No.1 in FIR No.192/ 2002 registered under Section 302/201/364 read with Section 34 of the Indian Penal Code has filed this application seeking bail under Section 439 of the Code of Criminal Procedure. The petitioner is an accused charged with offence of murder of one Nitish Katara. The petitioner is facing trial in the said case and is in judicial custody since 23rd February 2002. The petitioner wants that he be admitted to bail during the pendency of trial. He had moved applications for the same purpose in the past as well but was denied bail. The reasons why he has renewed his request, as argued by the learned counsel for the petitioner, are: