YAGNIK KUMAR PARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As declared by the petitioner, this is the sixth bail application under Section 439 of Cr.P.C.

(2.) Earlier applications have been dismissed vide order dated 16.07.2016 passed in M.Cr.C No.4128/2016, dated 22.12.2016 passed in M.Cr.C No.12764/2016, dated 07.03.2017 passed in M.Cr.C No.126/2017, dated 14.09.2018 passed in M.Cr.C No.28313/2018, dated 14.08.2019 passed in M.Cr.C No.32468/2019.

(3.) While dismissing his fifth application, this Court has directed the trial Court to expedite the trial and to make all endeavors to complete it as early as possible preferably within six months but even during this period, there is no progress in the trial.