Ram Babu Yadav vs The State Of Bihar on 20 March, 2013

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Patna High Court - Orders

Ram Babu Yadav vs The State Of Bihar on 20 March, 2013

Bench: Gopal Prasad

      Patna High Court Cr.Misc. No.6615 of 2013 (3) dt.20-03-2013




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Miscellaneous No. 6615 of 2013
                   ======================================================
                   1. Ram Babu Yadav, S/O Ram Krishna Yadav, R/O Vill. - Baruara, P.S.-
                   Bahadurpur (Fekla O.P.), Distt. - Darbhanga
                                                                        .... .... Petitioner/s
                                                      Versus
                   1. The State of Bihar
                                                                   .... .... Opposite Party/s
                   For the State:- Mr. Suresh Prasad Singh, A.P.P.

                   CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
                   ORAL ORDER

3   20-03-2013

Heard learned counsel for the petitioner and learned counsel for the State.

This is a petition for grant of regular bail in a case under Sections 147, 148, 149, 341, 323, 324, 307, 302 and 504 of the Indian Penal Code.

Earlier bail petition of the petitioner was rejected under order dated 30.04.2012 passed in Cr. Misc. No. 7934 of 2012 with an observation that the trial court is directed to expedite the trial and dispose of the case within nine months. However, if the case is not disposed of within nine months, then petitioner may renew his prayer for bail.

The charge has been framed on 28.02.2013 due to laches on part of accused person.

Hence, having regard to the facts and circumstances of the case, I am not inclined to grant bail to the petitioner at this state. The prayer for bail is again rejected.

The trial court is directed to expedite the trial by taking up the same on day-to-day basis for early disposal of the same preferably within six months from the date of receipt of a copy of this order. Patna High Court Cr.Misc. No.6615 of 2013 (3) dt.20-03-2013

The Superintendent of Police, Darbhanga is directed to produce the witnesses for early disposal of the trial within the stipulated time in the court below and if the trial is not concluded within the stipulated time for no fault of defence then the petitioner may renew his prayer for bail.

Let this order be transmitted to the Court of Ad hoc Additional Sessions Judge-4th, Darbhanga in connection with S. T. No. 233 of 2012 arising out of Bahadurpur (Fekla O.P.) P. S. Case No. 333 of 2011 through FAX at the cost of the petitioner.

(Gopal Prasad, J) Kundan/-

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Patna High Court - Orders