Raju Mandal vs The State Of Jharkhand
2022 Latest Caselaw 2930 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
         (Criminal Miscellaneous Jurisdiction)
               B.A. No. 7952 of 2022

Raju Mandal                                       ..... Petitioner
                            Versus
The State of Jharkhand                             ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO

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For the Petitioner : Mr. B.M. Tripathi, Sr. Advocate.

Mr. Naveen Kumar Jaiswal, Advocate. For the State : Mr. Shailendra Kr. Tiwari, Spl.P.P.

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02/Dated: 29/07/2022

Heard, learned senior counsel, Mr. B.M. Tripathi assisted by learned counsel for the petitioner, Mr. Naveen Kumar Jaiswal and learned counsel for the State, Mr. Shailendra Kumar Tiwari, Spl. P.P.

This is fourth attempt of the petitioner to renew his prayer for regular bail as earlier his prayer for bail has been rejected and the case was fixed for judgment, but subsequent thereto an application has been filed by the prosecution under Section 311 Cr.P.C. to adduce certain evidence and thus, the matter is kept pending.

Learned counsel for the petitioner has submitted, that a report may be called for with regard to expected date of conclusion of the trial.

Learned counsel for the State, Mr. Shailendra Kumar Tiwari, Spl. P.P. has submitted that the matter may be listed in the next week, so as to assist this Court properly.

Put up this case on 05.08.2022.

Let a report be called for from the trial court through FAX. Learned Spl. P.P. is also directed to call for the report through FAX.

No affidavit has been asked to be filed as there is Srawani Mela in Deoghar.

Let a copy of order be communicated to the learned trial court as well as Superintendent of Police, Deoghar.

(Kailash Prasad Deo, J.) Sunil/