BANTI SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is third bail application filed under Section 439 of Cr.P.C. The second bail application has been dismissed vide order dated 4.3.2014 passed in M.Cr.C. No. 888/2014. The applicant has been arrested in Crime No. 295/2013 registered at Police Station, Dehat Bhind, District Bhind, under Sections 307/34 of IPC.

(3.) LEARNED counsel submits that after dismissal of the second bail application no progress has been made in the trial. On 8.5.2014 one witness R.S. Diwakar was present, but he was discharged from examination on account of his ill health. No other witnesses were present. On 4.6.2014 also witnesses were not present. The applicant is in custody since 17.8.2013. Trial will take some time. Therefore, the applicant be released on bail.