Patna High Court - Orders
Md. Kalam @ Pappu vs The State Of Bihar on 26 August, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31829 of 2015
Arising Out of PS.Case No. -197 Year- 2013 Thana -SAHARSA District- SAHARSA
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Md. Kalam @ Pappu S/o Md. Habib R/o Mohalla - Bhartiyanagar, Ward
No. 26, P.S. & Distt. - Saharsa
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Pravin Kumar Sinha
For the Opposite Party/s : Mr. Madan Kumar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3 26-08-2015Heard learned counsel for the petitioner and Sri Madan Kumar, learned Addl. Public Prosecutor.
This is the 3rd attempt for grant of bail on behalf of the petitioner in connection with Saharsa Sadar P.S. Case no.197 of 2013 registered for the offence under Section 363, 366A, 376G/34 of the Indian Penal Code and Sections 3,4 and 5 of Immoral Traffic Act. Earlier, by order dated 05.08.2015 a report was called for regarding stage of the case, which has been received and kept at Flag-A. The report indicates that out of 23 witnesses, only two witnesses have been examined.
In view of the fact that evidence is going on, I am not inclined to extend the privilege of bail to the petitioner. It is made clear that since the petitioner is in custody since 25.04.2013, it is Patna High Court Cr.Misc. No.31829 of 2015 (3) dt.26-08-2015 2/2 desirable to observe that the learned trial court may take steps, so that the trial may come to its logical end without unnecessary delay.
(Rakesh Kumar, J) NKS/-
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