Jharkhand High Court
B.A Na. Piss Of 208 vs State Of Jharkhand .. Oppesite Party on 6 November, 2020
IN THE HUGH CCRT OF INARRNAND AT RANCHYT B.A Na. PISS of 2080 Paras Ram, aged al pout 28 years, san of le ate we "= vu Ram, resiient of Villages Nimiai, Bodh & BLS. Basia . District-Chu ee , Petitioner Versus State of Jharkhand .. Oppesite Party CORAM: HON BLE MR. JUSTICE SHREE CHANDRASHERHAR
For the Petitioner 0° Mr. A. K. Sahani, Advocate Por the State oy Ne Ashok Kumar, Al B Po ones 05/ Dated: 06" November, 2020 8 Seco nde attempt by: the petitioner te NOS S4 af 2015 which was 9 registered at 12.08.2015 {now converted into Sessions Trial No. 190 of QO1F i. BLA No. 38457 af 2017 which was fleck by the petitioner for bath was dismissed as wrthar rawn vide order dated 8908.29 ?.
. Mr. ALK, Sahani, the learned counse! for the petitioner Re etitioner Nas. remained rn custody for. qiere than The perlod-af custody of an accused is net a ground yon the basis of which he can be granted bail.
Ate, Ashals Kurnar, the learned A.P.P states that now the x a:
inal has commenced and the prosecution has examined as me ay as fur witnesses. The report receiverl from the concerned police station would reveal thet there are as many as i) criminal cases verde, 3 "3 serious mature in which the petitioner has been made an accused, The criminal antecedent of an accused is a releyv ant consideration while examining an application for bail. The mumber OF CASES TSRISICTEC AgAlNaL am accused would inciicate that the accused i a habitual offender and there is a Ukelihasd ¢ hat orice released on ball he may agam commit the crime. The other reason = a why Darn not inclined to entertain this bafl application is that orice oe Soe trial in a criminal case has gone to an advanced slags, in my opinion, i would not be proper for this Court to grant bail, for an order granting bail to the under-trial may be construed as an expression of opirden on the merits of the case. Por the aforesaid reasons, B.A No. LISS af 2080 is cliamiissecd.