RULDU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is third bail application moved on behalf of applicant Ruldu Singh. His first bail application was rejected by a learned Single Judge of this Court on 11-7-95 with a direction to the learned trial Judge to expedite the disposal of the case.

(2.) Second bail application of the applicant was rejected by this Court on 8-11-95 on a positive suggestion to the effect that almost all the prosecution witnesses have already been examined long back by the learned trial court, therefore, the trial itself is likely to be disposed of in a shortest possible time. The aforesaid suggestion was accepted by the learned counsel for the applicant and he did not press his second bail application which was rejected on the aforesaid date as not pressed.

(3.) The accused applicant, who is languishing in jail for more than 34 months; questions delaying tactics being adopted in disposal of his trial by moving this third bail application.