PRABHU YADAV PRABHU MUKBIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties for this third application for grant of bail.

(2.) The first application (Cr. Misc. No. 1965/89) was dismissed on 31-5-1989 with the observation that : "After having considered all aspects of the matter I am not inclined to grant bail to the petitioner. I have refrained from giving any reason in this order because Mr. Shakil Ahmad appearing on behalf of the petitioner, submitted that the same may prejudice the merit of the case of the petitioner."

(3.) The petitioner again came to this Court for the same relief, in Cr. Misc. No. 9390/90 which was alse dismissed on 13-12-1990 by the same Bench after hearing the learned cousel for the the petitioner, and learned counsel for the informant and also the learned Advocate-General, with direction to the trial court for proceeding within two weeks on hearing frome the Superintendent of Police, Jehanabad who was to be informed about the date of hearing.