Samuel Soren @ Samuel Soren vs The State Of Jharkhand
2023 Latest Caselaw 2466 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. No.11648 of 2022
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                   Samuel Soren @ Samuel Soren      ... Petitioner
                                      -versus-
                   The State of Jharkhand                ...     Opposite Party
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                          CORAM : SRI ANANDA SEN, J.

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For the Petitioner: Mr. Sudhanshu Shekhar Choudhary, Advocate For the State: Mr. Bhola Nath Ojha, A.P.P.

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10/ 28.07.2023 Heard learned counsel for the petitioner and learned A.P.P. for the State.

Petitioner is an accused for allegedly committing an offence punishable under Sections 302, 201, 120B, 34 of the Indian Penal Code, in connection with Borio Police Station Case No.262 of 2021 corresponding to Sessions Trial No.249 of 2021, pending in the Court of the Additional Sessions Judge 1st, Sahibganj.

During course of argument, learned A.P.P. appearing for the State submits that all the witnesses have been examined by the Trial Court and none remains to be examined.

Considering the said submission, I am not inclined to grant bail to the petitioner. Prayer for bail of the petitioner, abovenamed, in connection with Borio Police Station Case No.262 of 2021, corresponding to Sessions Trial No.249 of 2021, pending in the Court of the Additional Sessions Judge 1st, Sahibganj is rejected. The Trial Court is directed to conclude the Trial and deliver the judgment at the earliest.

This application stands dismissed.

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