Md. Raja @ Jalal Ahmad vs The State Of Jharkhand
2021 Latest Caselaw 4898 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No. 13946 of 2021
           Md. Raja @ Jalal Ahmad                         ...    Petitioner
                                 Versus
           The State of Jharkhand                         ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY Through Video Conferencing

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           For the Petitioner        : Mrs. Ritu Kumar, Advocate
           For the State             : Mr. Satish Prasad, A.P.P.
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           Order No. 02                            Dated 16th December, 2021

Heard the learned counsel appearing for the respective parties. Defect No. 9(i), as pointed out by the office, is ignored. The petitioner is an accused in connection with S.T. No. 198 of 2014 (Rajnagar P.S. Case No. 89 of 2013), pending before the Court of learned Additional Sessions Judge-I, Seraikella (Kharswan).

The prayer for bail of the petitioner was earlier rejected in B.A. No. 7258 of 2014, B.A. No. 7226 of 2016, B.A. No. 3564 of 2014, B.A. No. 7012 of 2019 and B.A. No. 8710 of 2020.

It has been very fairly submitted by the learned counsel for the petitioner that all the witnesses of the prosecution have been examined.

Learned counsel though submits that the petitioner is in custody since 23.12.2013, but in view of the fact that all the witnesses of the prosecution have been examined, I am not inclined to reconsider the prayer for bail of the petitioner which stands rejected once again with a direction to the learned trial court to conclude the trial and deliver the judgment within two months from today.

Let a copy of this order be sent through fax to the concerned court.

(RONGON MUKHOPADHYAY,J.) MK