Dasrath Singh vs The State Of Jharkhand
2022 Latest Caselaw 2152 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        [Criminal Miscellaneous Jurisdiction]
                           B. A. No. 4411 of 2022
       Dasrath Singh, S/o Late Damodar Singh               .... .. ... Petitioner(s)
                                      Versus
       The State of Jharkhand                              .. ... ... Opp. Party(s)
                                       ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

       For the Petitioner                      : None
       For the Opp. Party(s)/State             : Mr. Anup Pawan Topno, APP
                                                 ......

03/ 10.06.2022. On repeated calls, no body appeared on behalf of the petitioner.

Mr. Anup Pawan Topno, learned APP for the State has submitted that entire evidence has been recorded and the case is fixed for judgment.

Considering the same, the instant bail application stands dismissed. However, the learned trial court is directed to pass necessary judgment in accordance with law at the earliest preferably within period of 60 days from today.

(Kailash Prasad Deo, J.) Sandeep/