BABU LAL Vs. STATE

JUDGEMENT

(1.) By this common order, S.B. Criminal Miscellaneous Bail Application No. 2427 of 2013, preferred by Babu Lal, as well as, S.B. Criminal Miscellaneous Bail Application No. 2428 of 2013, instituted by Omprakash, shall be decided together. Aforementioned applications have been preferred under Section 439 Cr.P.C. for grant of regular bail to the petitioners in a case arising out of same F.I.R. No. 247/2012, registered at Police Station, Sadar Sikar, for offences punishable under Sections 341, 342, 364, 302 and 109 I.P.C. and under Section 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Mr. V.R. Bajwa, the learned counsel appearing on behalf of petitioner, Babulal, has submitted that inspite of numerous adjournments given, nobody has caused appearance on behalf of the petitioner, Om Prakash.

(3.) This Court noticing that the present bail applications were filed in the month of March, 2013 and are pending for more than one-year, had also sought explanation from the trial Court as to why for a long period charges were not framed.