JASBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this order three bail petitions (Crl. Misc. Nos. 14340-M, 14342-M and 14605-M of 1995) filed by Mohinder Singh, Lakhar Singh, Amrik Singh and Jasbir Singh are being decided.

(2.) VIDE ordered dated April 4, 1995 in Crl. Misc. No. 3310-M of 1995, the Sessions Court was directed to conclude the trial by the end of August 1995. At that time, the date fixed for persecution evidence was July 27, 1995. On this date Mr. Vinod Jain, Additional Sessions Judge, Panipat, recorded evidence of four prosecution witnesses, who were present. As none else was present, the case was adjourned to November 2, 1995. On this count, the petitioners have again approached this Court for granting them bail. They have also relied on the doctor's statement recorded in the aforesaid sessions case.

(3.) AS a show cause notice was sent to Mr. Vinod Jain, Additional Sessions Judge, Panipat, for not concluding the trial by the end of August 1995, Mr. Jain has submitted his reply, wherein he has mentioned that now he is pre- poning the date and by the end of October 1995 he will conclude the trial. In view of these facts, the prayer for bail is declined in these three bail petitions.