RAGHU GANESH Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner/Accused No.3, who was arrested and remanded to judicial custody on 7/7/2020, for the offences punishable under Sec. 120-B r/w Ss. 302, 342, 201, 182, 193, 211, 218 r/w 34 I.P.C., in Crime No. 0502020S0008/2020 and Crime No. 050020S0009/2020, on the file of the respondent police, seeks bail.

(2.) The facts not in dispute are as follows:

(3.) It is also not in dispute that the petitioner had approached the Hon'ble Supreme Court challenging the order of this Court passed in W.P.(MD)No.3665 of 2021, dtd. 18/3/2021, directing the trial Court to dispose of the case within six months and the same was also ordered to be dismissed on 7/9/2021, that the petitioner has filed a petition under Sec. 207 Cr.P.C., seeking discharge in Cr.M.P.No.165 of 2021 and the same was ordered to be dismissed, that the Criminal Revision filed by the petitioner in Crl.R.C. (MD)No.274 of 2021 was dismissed on 3/9/2021 and that the Special Leave Petition filed before the Hon'ble Supreme Court was also dismissed on 3/12/2021.