IRANNA GAUD ALIAS BUDIYA Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Heard learned Counsel for the applicant and learned Additional Public Prosecutor for the respondents-State.

(2.) My attention is invited to the order dtd. 26/4/2021 passed by this Court permitting the applicant to file an application for bail once the trial Court frames the charges. Thereafter, the Criminal Application (Bail) No. 808 of 2021 (F) was filed for bail which was disposed of by an order dtd. 18/4/2022. This Court held thus : "P.C.:

(3.) The ground on which the bail is now sought is the delay in concluding the trial. This Court in the above order observed that the trial has commenced and that the complainant has been examined. I am informed that since 18/4/2022, only two more witnesses have been examined.