Jharkhand High Court
Sirajuddin @ Serajuddin Ansari vs The State Of Jharkhand ..... Opp. Party on 13 March, 2019
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10223 of 2018
Sirajuddin @ Serajuddin Ansari ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
---------
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
---------
For the Petitioner : Mr. Surendra Prasad Sinha, Advocate.
For the State : APP
---------
06/Dated: 13/03/2019
Heard the learned counsel for the parties. The petitioner has been made an accused for the offence registered under Sections 147, 148, 149, 341, 353, 307 of the IPC and Section 27 of the Arms Act and Section 17 of the CLA Act.
Learned counsel for the petitioner has submitted that the petitioner is innocent and not committed any offence whatsoever alleged in the FIR. It is further submitted that the petitioner is in custody since 11.10.2018.
Learned APP has opposed the prayer for bail of the petitioner.
In terms of order dated 19.02.2019, report has been received, which reveals that charge has been framed on 21.01.2019 and number of witnesses cited in Final Form is 15 and not a single witnesses have been examined till date and till 30.06.2019 is proposed time for conclusion of trial.
In view of the report, I am not inclined to enlarge the petitioner on bail at this stage. Accordingly, his prayer of bail is hereby rejected.
Further, the Trial court is directed to conclude the trial latest by 30.06.2019 and if the trial is not concluded within the stipulated period, petitioner is at liberty to renew his prayer for bail.
Let a copy of this order be sent to the court concerned through "FAX".
(Anant Bijay Singh, J.) Fahim/-