Jitendra Paswan @ Jitendra Ram vs State Of Jharkhand
2021 Latest Caselaw 4305 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No. 11858 of 2021

Jitendra Paswan @ Jitendra Ram, son of Indradev Ram, resident of village
Guljarbag Bamandi, PO-Barwadih, PS-Barwadih, District-Latehar
                                                      ... Petitioner
                             vs.
State of Jharkhand                                  ... Opposite Party
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(Through V.C )

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mr. Prashant Kr. Rahul, Advocate For the State : Ms. Anuradha Sahay, APP

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th Order No. 03 /Dated: 20 November, 2021

This bail application has been filed seeking grant of bail in connection to Sessions Trial No. 51 of 2015.

Ms. Anuradha Sahay, the learned APP states that now all prosecution witnesses have been examined and the trial is fixed for final arguments.

Mr. Prashant Kr. Rahul, the learned counsel for the petitioner affirms the same, however, makes a prayer that a direction may be issued to the learned trial Judge to conclude the trial expeditiously.

Normally, the Courts refrain from issuing such direction but since in this case a direction was already issued vide order dated 10 th July 2017 in B.A. No. 2052 of 2017, it is expected that the learned trial Judge seized with the matter shall conclude the hearing and deliver the judgment in the next three months.

With the aforesaid observation, B.A. No. 11858 of 2021 is dismissed.

(Shree Chandrashekhar, J.) Tanuj/-