ASHISH CHANDRA TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) This is the fourth bail application filed by the applicant. The first bail application was rejected on merits vide order dated 23.4.2013 passed by this court, the second bail application was dismissed for want of prosecution vide order dated 7.8.2014 passed by this court and the third bail application was dismissed by this court vide order dated 28.8.2017 with a direction to the learned trial court to make all possible efforts to conclude the trial as expeditiously as possible preferably within a period of six months from the date of production of a certified copy of the order.

(2.) By means of this fourth application the applicant Ashish Chandra Tiwari has prayed to release him on bail in Case Crime No. 120 of 2011, u/s 302, 201, 120-B I.P.C., P.S. Mughal Sarai, District Chandauli.

(3.) Heard learned counsel for the applicant and learned AGA representing the State. Perused the record.