SUNIL KOLI Vs. STATE OF MP

JUDGEMENT

(1.) This is second bail application under section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with Crime No. 116/13 registered by Police Station Hajira, District Gwalior, for the offences under sections 304-B, 34 of Indian Penal Code.

(2.) Applicant is the husband of the deceased. His first bail application (Misc.Cri.Case No.9551/2013) was dismissed by this Court on 18.12.2013.

(3.) Shri P.S.Bhadoriya, learned counsel for the applicant raised two fold submissions. Firstly, it is urged that the applicant is in custody since 22.4.2013. Trial will take considerable long time and, therefore, he be released. Secondly, it is urged that after rejection of first bail, Bhim Singh, Vishambhar Dayal, Munni Bai, Bhumija Saxena have deposed their statements and in view of these statements, the applicant deserves bail.