SIYA RAJBANSHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Prayer of the petitioner is for grant of bail in Silao (Rajgir) P.S. Case No. 68 of 2002 registered under Sections 364-A, 307 and 353/34 of the Indian Penal Code.

(2.) Such a prayer made by the petitioner was rejected by order dated 18.6.2003 passed in Cr. Misc. No. 13930 of 2003.

(3.) By order dated 3.1.2006. I had called for a report from the trial Court in regard to the reason for delay in disposal of the trial and the time which is likely to be taken in its conclusion.