Ramesh Kamar @ Ramesh Karmali @ ... vs The State Of Jharkhand
2023 Latest Caselaw 871 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    B. A. No. 839 of 2023
                                           ....

Ramesh Kamar @ Ramesh Karmali @ Rama Kant Jee .... Petitioner Versus The State of Jharkhand .... Opposite Party ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Ms. Pinki Kumari, Adv.

                For the State                  : Mr. Fahad Allam, A.P.P.
                                               ....

02/22.02.2023             The applicant, who is in custody since 27.06.2022, has approached this

Court for grant of regular bail in connection with Penk Narayanpur P.S. Case No.17/2022, corresponding to G.R. Case No.515/2022, for the offence under Sections 25(1-B)a/ 25(6)/ 26/ 35 of the Arms Act.

It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. On above basis, prayer for bail has been made.

Learned APP has opposed the prayer for bail of the applicant and submitted that all witness has been examined and the case has been fixed for judgment.

Considering the stage of the trial, I am not inclined to enlarge the applicant on bail. Accordingly prayer for bail of the applicant stands rejected.

However, the trial court is directed to expedite the trial and conclude the same as early as possible.

(Rajesh Kumar, J.) Shahid/