Pawan Rai vs The State Of Jharkhand .... .... .... ...
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Jharkhand High Court

Pawan Rai vs The State Of Jharkhand .... .... .... ... on 30 January, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                             2026:JHHC:2484


    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        B.A. No. 315 of 2026
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Pawan Rai, S/o Chandar Rai, R/o Village- Bangavn, PO and PS- Burmu, District- Ranchi, Jharkhand .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party ...........

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY ...........

       For the Petitioner      : Mr. Rahul Pandey, Advocate
       For the State           : Mr. Tarun Kumar, APP
       For the Informant       : Mr. Sunial Kr. Upadhyay, Advocate
                                            ------
   Order No.2 / Dated : 30.01.2026.
                     Heard both the sides.

Earlier bail application of the petitioner was rejected on merit vide order dated 12.04.2023 and 16.02.2024 Passed in B.A. No. 966 of 2023and B.A. No.475 of 2024 by this Court.

The petitioner, above-named who is in custody since 30.09.2022 has renewed his prayer for grant of regular bail in connection with S.T. Case No.21/ 2023 [arising out of Burmu P.S. Case No.88 of 2022] for the offence registered under Sections 302, 449, 34 of the IPC.

From the impugned order passed by the learned Trial Court, it appears that the trial is at its penultimate stage as the prosecution evidence has been closed and only one witness is to be examined.

Learned APP for the State assisted by learned counsel for the informant that all the witnesses have been examined.

Considering the facts and circumstances of the case and the stage of trial, the prayer for bail of the petitioner, is hereby, again rejected.

Learned Trial Court is directed to expedite the trial.

(Gautam Kumar Choudhary, J.) Sandeep/

Uploaded 30.01.2026