SANDEEP @ BHOLA Vs. STATE OF U.P.

JUDGEMENT

(1.) APPLICANT - Sandeep @ Bhola seeks bail in Case Crime No. 1326 of 2008, under Sections 302 and 307 I.P.C., Police Station Singhani Gate, District Ghaziabad. Heard learned counsel for the applicant as well as learned A.G.A. and also perused the material placed on record.

(2.) IT is argued by the learned counsel for the applicant that the applicant is in jail since 27.10.2008 and the trial has not concluded, though the trial has already commenced and substantially proceeded as many as number of witnesses have already been examined but it is likely to consume some more time to conclude. Moreover, P.W.-1 has been declared hostile, thus, the applicant deserves to be released on bail at this stage. However, learned A.G.A. opposed this bail application and contended that in case the applicant is allowed to be released on bail, there is every likelihood of his fleeing away from the judicial process.

(3.) I do not find any good ground for consideration of prayer for bail at this stage the bail prayer is declined and the application is accordingly rejected, without expressing any opinion on merit of case.