Patna High Court - Orders
Kamlesh Jha vs The State Of Bihar on 14 August, 2012
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.909 of 2012 (6) dt.14-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.909 of 2012
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Kamlesh Jha, son of late Mod Narayan Jha
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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With
Criminal Miscellaneous No.962 of 2012
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Pappu Bihari, son of Laxmi Prasad
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
6 14-08-2012Heard learned counsel for the petitioners, learned counsel for the information who appeared suo motu and learned Additional Public Prosecutor for the State.
These applications have been filed for the grant of regular bail to the petitioners who have been made an accused in connection with Manigahhi P.S. Case No. 127/2011 corresponding to G.R. No. 2600 of 2011 pending before learned F.T.C. - 1ST, Darbhanga, for the offences punishable under Sections 394, 302 and 120(B) of the Indian Penal Code and 27 of the Arms Act.
Perused the report of the trial court. It Patna High Court Cr.Misc. No.909 of 2012 (6) dt.14-08-2012 indicates that trial has already arrived at its fag end and court below was expecting disposal of the case by end of previous month. But as it is pointed out that except investigating officer all prosecution witnesses have been examined and matter is pending only for examination of the Investigating Officer.
Having regard to the facts and circumstances of the case, prayer of regular bail of the petitioners is hereby rejected.
Simultaneously, trial court is directed to proceed expeditiously and take all possible steps, if not earlier, intimating higher authorities to ensure production of the Investigating Officer on earliest possible dates fixed by the court and after closure of prosecution case petitioner offers to cooperate and take the case disposed of within two months.
Rajeev/- (Akhilesh Chandra, J)