GAJRAJ SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an application under Section 439 of the Criminal Procedure Code, 1973 (for short 'the Code') for grant of bail.

(2.) LEARNED counsel for the applicants submits that the applicants are in custody right from 14 -10 -86 in connection with an offence under Section 302/149 of the I.P.C. and the connected Sessions Trial is still pending. He informs that this Court on 12 -12 -1987 had rejected the applicants' application for bail (vide Misc. Cr. Case No. 1603/87) observing as Under : -

(3.) ARTICLE 21 of the Constitution of India reads thus : -