PRAMOD KUMAR Vs. STATE

JUDGEMENT

(1.) By this application under Section 439 of Code of Criminal Procedure, 1973 petitioner seeks his release on bail in the case arising out of FIR No. 113/2002 registered at Police Station, New Usmanpur under Sections 302/201 IPC.

(2.) As per the prosecution, petitioner had murdered his wife and while he was disposing of the dead body, by burying the same in the jungle on 4th May, 2002 at about 12:45 pm, PW2 Satbir Singh, PW3 Satbir and PW4 Satpal saw him doing so when they confronted him he started running away from there.

(3.) Trial is in progress. Fifteen witnesses out of twenty nine witnesses have already been examined. Earlier also, petitioner had filed a Bail Application No. 83/2009, which was dismissed as withdrawn on 28th January, 2009. While dismissing the aforesaid bail application, this Court directed the trial court to complete trial, as expeditiously as possible, preferably within a period of eight months.