KRISHNA SHANKAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Kailash Prakash Pathak, learned Counsel for the applicant and learned A.G.A. for the State of U.P.

(2.) THIS is the IVth bail application filed by the applicant Krishna Shankar in Case Crime No. 447 of 2005 under sections 307, 302 and 120 -B IPC, P.S. Madhuban, District Mau. The Criminal Misc. First Bail Application No. 21412 of 2005 has been rejected by Hon'ble C.P. Mishra, J. on 8.12.2005. The Criminal Misc. Second Bail Application No. 14934 of 2006 has been rejected by this Court on 11.8.2006 after considering the merits of the case. The Criminal Misc. Third Bail Application No. 23103 of 2006 has also been rejected by this Court on 16.11.2006. Subsequently, the applicant was released on short term bail for a period of one month vide order dated 9.3.2007. Again the applicant was released on short term bail for a period of one month vide order dated 22.12.2006 and applicant was again released on short term bail for a period of one month vide order dated 4.6.2007, the applicant was released on short term bail on the ground of illness of his wife only to provide proper medical aid to her ailing wife.

(3.) IN reply of the above contention it is submitted by learned A.G.A. that on merits the bail application of the applicant has been rejected. The witnesses of the facts have been examined by the Trial Court. The trial is at the stage of conclusion and there is no good ground on which the ap ­plicant may be released on bail.