Jay Kumar Mahato @ Jai Kumar Mahato vs The State Of Jharkhand
2022 Latest Caselaw 4987 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. No. 12159 of 2022
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Jay Kumar Mahato @ Jai Kumar Mahato ... Petitioner

-versus-

The State of Jharkhand ... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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                    For the Petitioner :    Mr. Vikash Kumar, Advocate
                    For the State :         A.P.P.
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4/ 08.12.2022       Heard learned counsel for the petitioner and learned A.P.P. for the
     State.

Petitioner is an accused for allegedly committing offence punishable under Sections 17 / 21(b) / 25 of the Narcotic Drugs and Psychotropic Substances Act in connection with Adityapur P.S. Case No.73 of 2021 corresponding to N.D.P.S. Case No.19 of 2021, pending in the Court of the Additional Sessions Judge II at Seraikella.

Learned A.P.P. appearing for the State submits that the trial has been concluded in this case. He submits that all the witnesses have been examined in this case. Report of Additional Sessions Judge II, Seraikella also suggests the same.

Since all the witnesses have been examined, I am not inclined to grant bail to the petitioner. Prayer for bail of the petitioner, abovenamed, in connection with Adityapur Police Station Case No.73 of 2021 corresponding to N.D.P.S. Case No.19 of 2021, pending in the Court of the Additional Sessions Judge II at Seraikella, is hereby rejected.

I direct the Trial Court to conclude the Trial by pronouncing the judgment at the earliest.

This application stands dismissed.

(Ananda Sen, J.) Kumar/Cp-03