HARJEET SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is the second application for bail by an accused, who is in custody since 21.6.2001 and facing trial in the Court of Special Judge (Dacoity), Bhind, for offences punishable under sections 399, 400 and 402 of IPC as well as 25/27 of the Arms Act and 11/13 of MPDVPK Adhiniyam.

(2.) HIS first application was dismissed on 11.12.2001. It is submitted by the learned counsel for the applicant that thereafter all the independent witnesses have been examined by the trial Court and none has averred a word against this applicant. It is also submitted by him that the trial -has not been concluded only because of the absence of I.O. himself. Considering this, in the facts and circumstances of the case and the period of detention of the applicant, this application is now allowed.