METHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is second bail application under Section 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No. 56/2012, Police Station Karda, District Jalore for the offence under Sections 498-A, 307, 307/34 and 406 I.P.C.

(2.) The first bail application of the petitioner was dismissed on 9.11.2012. The present bail application has been filed on the ground that the matter is being delayed for one reason or other whereas, the petitioner is in judicial custody since 9.9.2012 and that the present bail application is being filed almost after more than 11 months of the first bail application. Moreover, two witnesses have also been examined, who have turned hostile. Also, it is difficult for anyone to forcibly administer acid.

(3.) It is not disputed that an application under Section 319 Cr.P.C. was moved against the co-accused, who were found innocent by the police. The said application was partly allowed to the extent that the matter was remanded back to the trial Court to pass fresh orders after reconsideration. Thus, the trial is likely to take long time.