BABULAL Vs. STATE OF MP

JUDGEMENT

(1.) THE present bail application under Section 439 of the Code of Criminal Procedure seeks enlargement of the applicant on bail in connection with offences punishable under Sections 302 and 307/34 of IPC registered as Crime No.1057/2010, Police Station Ganj Basoda, District Vidisha.

(2.) CASE Diary is perused.

(3.) THE contention of the learned counsel for the applicant is that none of the material witnesses have been examined despite passage of more than one year since rejection of the first bail application and the responsibility for delay in conduction of trial and non-production of the material witnesses solely rests with the prosecution.