KULDIP SINGH JAMWAL Vs. STATE

JUDGEMENT

(1.) ORDER :- This is a case in which the petitioner is in custody for almost one year. He has been charge sheeted for offences u/Ss. 420, 409, 467, 468, 471/120-B, R.P.C.

(2.) The petitioner had filed an application for bail earlier also in this Court and this Court while rejecting the bail application had observed :-

(3.) After this order was passed, for most of the time the file of the trial Court remained in the High Court. Certain applications were made at Srinagar and trial Court file was called. From Srinagar the file came to Jammu and is presently before me, so the accused could not be heard on charge.