JAY JAYESH PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal has been filed under section 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short, "the Atrocities Act") for regular bail in connection with the offence registered as I ?C.R. No.109 of 2017 with Nadiad Town Police Station for the offences punishable under sections 306 and 376 IPC and sections 3(1)(r)(w) and 3(2)(5A) of the Atrocities Act.

(2.) Mr. A.M. Dagli, learned advocate for the appellant, submitted that the trial before the lower court is at the stage of final judgment and this court, vide order dated 14.02.2018 passed in Criminal Misc. Application No.2172 of 2018, had directed the trial Ccourt to complete the trial within a period of two months. Thereafter, vide order dated 14.06.2018 passed in Criminal Misc. Application No.2172 of 2018, a further period of six months was granted for completing the trial. It was submitted that an application was filed before the trial court for expeditious disposal of the matter; however, the trial could not be concluded.

(3.) As against the above submissions, learned Additional Public Prosecutor submitted that the issues are at large before this Court, which requires due consideration. The pendency of matter before this Court cannot be made a ground for bail. It was further submitted that the trial Court has to proceed as per the directions given by this Court in Criminal Misc. Application No.2172 of 2018 and the aspect of delay cannot be made a ground before this Court in this appeal.