NANDKISHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicant's repeat ( seventh ) bail application under Section 439 of Criminal Procedure Code, 1973. He is implicated in connection with Crime No.230/2014 registered at Police Station Birlagram, District Ujjain (MP) for offence punishable under Sections 302 and 201 read with Section 34 of the Indian Penal Code, 1860. His earlier bail applications have already been dismissed by this Court on merits. The applicant is in jail since 25.10.2018.

(2.) The allegation against the applicant is that he committed murder of Satish s/o Ramkirshna.

(3.) Counsel for the applicant has submitted in fifth bail application of the applicant being Miscellaneous Criminal Case No.46754/2019, this Court vide order dated 20.11.2019 while dismissing the repeat bail application as withdrawn, directed the learned Judge of the trial Court to expedite the trial and conclude the same as early as possible. Counsel has further submitted that the applicant is in jail since 29.08.2014 and till date, the trial has not concluded, despite the specific order passed by this Court. Thus, taking into account the period of incarceration, which is around seven years' incarceration, the application be allowed.