RAJIV PRATAP SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Sri Arvind Varma, Senior Advocate assisted by Mr. Rajendra Kumar Dwivedi, Ms. Meha Rashmi, Sri Harish Pandey and Sri Smrithi Sharma, learned counsel appearing for applicant and Sri Anurag Kumar Singh, learned counsel for the Central Bureau of Investigation-opposite party.

(2.) This is third bail application of applicant Rajiv Pratap Singh (Raju Singh) with regard to case crime no.RC 1 (S) 2013/CBI/SC-1 under Sections 120-B read with Section 302 I.P.C. and Sections 25 (1) (b) (a), 26 and 27 Arms Act, P.S. CBI/SC-1/ New Delhi, District Pratapgarh.

(3.) The first bail application of applicant has already been rejected on merits vide order dated 23.07.2015. The second bail application was thereafter rejected vide order dated 09.08.2016 directing the trial court to finally dispose of the Sessions Trial expeditiously without granting any unnecessary adjournments and to conduct the trial in accordance with Section 309 Cr.P.C., on a day to day basis.