RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner is facing trial for offence u/s sections 436, 457 and 380 R. P. C. in the court of Sessions Judge, Kathua. He has applied for bail which was rejected by the learned Sessions Judge vide his order dt. 20 -11 -1984.

(2.) BY virtue of the amendment in the Code of Criminal Procedure, the offences which are levelled against the petitioner are to be tried by the Sessions Judge. The trial is to be conducted on day to day basis and expeditiously.

(3.) LEARNED counsel for the petitioner has submitted that the accused though facing trial for non -bailable offence is entitled to the concession of bail and his bail has been wrongly rejected by the trial court. In their objections the respondents have stated that the accused has abused the concession of bail granted to him in some other cases, therefore, he was not entitled to be enlarged on bail as he was likely to frustrate the trial by jumping over the bail. I have heard the learned counsel for the parties.