MOHD ASPAT ABDUL AZIZ Vs. STATE

JUDGEMENT

(1.) This is an application u/s 439 of Cr.P.C. for grant of bail in crime no.61/2007 of P.S. Malkapur City for the offence u/s 302, 452, r/w 34 of I.P.C.

(2.) Considering the totality of the circumstances, it appears that there is sufficient evidence against the applicant which calls for rejection of his application for bail.

(3.) Charge sheet is stated to have been filed. In these circumstances, trial Judge is directed to expedite the matter. Applicant is granted liberty to move for bail, if trial does not begin within a period of 3 months from today.