(1.) This is second bail application moved on behalf of the applicant. First bail application was dismissed on merits on 13.7.2009.
(2.) Heard Mr. Karan Anand, Advocate for the applicant as well as Mr. Amit Bhatt, Addl. Government Advocate for the State and also perused the record.
(3.) The new ground argued by learned counsel for the applicant is that the prosecution has examined four witnesses in the trial court, namely, Israt Bano, complainant and mother of deceased as P.W.1, Smt. Sabnam, maternal aunt of deceased as P.W.2, Tanbir, maternal uncle of deceased as P.W.3 and Akhtar Hussain as P.W.4. None of these witnesses have supported the prosecution case and all of them have been declared hostile. The statements of above-named witnesses have been annexed as Annexure No.3 to Annexure No.6 with this bail application.