ASHKAR SALEEM Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The common petitioner in these bail applications, the accused in Crime No.186/06 of Edachery Police Station registered for offences punishable under sections 41(i)(d) and 102 Cr.P.C., seeks enlargement on bail. All the cases are now pending trial before the JFCM, Vatakara as C.C.No.422/06, S.T.No.2450/06 and C.C.No.496/06.

(2.) The learned Public Prosecutor opposed these applications. On an earlier occasion, this court as per common order dated 4.10.2006 was not inclined to grant bail to the petitioner. Instead, this court directed the trial to be completed within three months from the date of production of a copy of the order.

(3.) The learned Public Prosecutor, on instructions, submitted that the trial of the above cases are progressing and that they are expected to be over by the end of this month.