TEJ BAHADUR YADAV Vs. STATE

JUDGEMENT

(1.) THIS case has been sent to this Court after having been marked by Hon'ble the Senior Judge, as such it is being taken for disposal. Heard learned counsel for the applicant, learned counsel for the complainant and learned Additional Government Advocate. Gone through the F.I.R., and the bail rejection order. Submission of learned counsel for the applicant is that initially the F.I.R was lodged against unknown person and during the course of investigation, name of the applicant is said to have come into light. It is a case of circumstantial evidence. Learned counsel for the complainant stated that the case has been committed to Sessions and the trial is in progress. In view of the fact that the trial is in progress, I do not find it a fit case for bail. Prayer for bail is accordingly rejected.