Jarina Khatoon vs The State Of Jharkhand
2021 Latest Caselaw 4687 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No. 12812 of 2021
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          Jarina Khatoon                       ... ... Petitioner
                             Versus
          The State of Jharkhand               ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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For the Petitioner : Mr. Asif Khan, Advocate For the State : Mr. Sardhu Mahto, A.P.P.

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02/08.12.2021 Defects as pointed out by the office are ignored.

Heard Mr. Asif Khan, learned counsel for the petitioner and Mr. Sardhu Mahto, learned A.P.P. for the State.

The prayer for bail of the petitioner was earlier rejected in B.A. No. 12008 of 2019.

It has been submitted by the learned counsel for the petitioner that though the defence evidence has also been closed almost a year back but the end of the trial is not at sight. Learned counsel for the petitioner has referred to the order passed by this Court on 04.10.2021 in B.A. No. 2523 of 2021. He, therefore, prays for bail to the petitioner who according to him is in custody since 18.09.2019.

However, regard being had to the nature of allegation levelled against the petitioner, I am not inclined to reconsider the prayer for bail of the petitioner which stands rejected once again. Since it has been submitted by the learned counsel for the petitioner that the defence evidence has already been closed way back, learned trial court is directed to finally conclude the trial and deliver the judgment within a period of one month from today.

If the trial is not concluded within the period as aforesaid, the petitioner is at liberty to renew his prayer for bail.

Let a copy of this order be communicated through FAX to the court concerned immediately.

(Rongon Mukhopadhyay, J.)

Umesh/-