Jharkhand High Court
Bale Kachhap vs State Of Jharkhand .... .... Opp. ... on 17 May, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1472 of 2018
Bale Kachhap .... .... Petitioner(s).
Versus
State of Jharkhand .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. S.R. Soren, Advocate
For the State : A.P.P.
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07/17.05.2018
Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 302/201/34 IPC.
Status report suggests that four witnesses out of five witnesses have already been examined in this case. Only Investigating Officer is left.
In view of the aforesaid facts, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer of bail of the petitioner above named in connection with Sadar (Khelgaon) Police Station Case No. 167 of 2016 (G.R. No. 2435 of 2016) corresponding to Session Trial No. 405 of 2016, pending in the court of learned A.J.C.-XII, Ranchi stands rejected.
Trial court is directed to take all possible steps so that trial can be concluded within a period of three months from the date of receipt of copy of this order.
(ANANDA SEN , J) anjali/ C.P 3