Jharkhand High Court
Bachan Rajwar @ Bachan vs The State Of Jharkhand ... Opposite ... on 19 June, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4560 of 2018
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Bachan Rajwar @ Bachan ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner: Mr. Avishek Prasad, Advocate
For the State : A.P.P.
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2/ 19.06.2018 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioner.
Petitioner is accused for allegedly committing offence punishable under Sections 147, 148, 149, 323, 341, 325, 307, 379, 452, 380, 364, 436 and 427 of the Indian Penal Code, Sections 3, 4 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act, in connection with Hussainabad Police Station Case No.116 of 2007 (G.R. No. 1605 of 2007) corresponding to Session Trial No.253 of 2011, pending in the Court of learned Additional Session Judge-I, Palamau at Daltonganj.
Impugned order suggests that the petitioner was an absconder.
In view of the fact that the petitioner was an absconder, I am not inclined to enlarge him on bail. Accordingly, the prayer for bail of the petitioner, namely, Bachan Rajwar @ Bachan, in connection with Hussainabad Police Station Case No.116 of 2007 (G.R. No.1605 of 2007) corresponding to Session Trial No.253 of 2011, pending in the Court of learned Additional Session Judge I, Palamau at Daltonganj, is hereby rejected.
Keeping in view that the petitioner is in custody since 14.08.2017, the Trial Court is directed to take all steps to conclude the trial at the earliest.
This application stands dismissed.
( Ananda Sen, J.) Kumar/Cp-03