MAMTA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate on this application for bail. I have also gone through the record. This is third bail application. The first application for bail moved by the applicant was rejected as not pressed whereas the second application moved by her was rejected on merits. It is the case of murder for the lust of dowry wherein dying declaration of the deceased was recorded. In her dying declaration, the deceased specifically stated that the present applicant had set her to fire. Learned counsel for the applicant submitted that the trial is in progress and statement of witnesses are being recorded. Since trial is in progress, I do not find any good ground to release the applicant on bail. However, it is desirable that the trial Court may be directed to conclude the trial within a stipulated time. Accordingly, the application for bail is rejected. However, it is directed that the trial Court shall proceed with the trial and shall make all endeavour to conclude the same within a period of six months from the date of presentation of a certified copy of this order. It is clarified that any adjournment sought by either of the parties shall not be counted towards the period granted above.