Niranjan Kumar vs The State Of Bihar
2021 Latest Caselaw 609 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
              CRIMINAL MISCELLANEOUS No.1395 of 2021
    Arising Out of PS. Case No.-134 Year-2017 Thana- PARSABAZAR District- Patna
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Niranjan Kumar, aged about 27 years, Male, S/o Sri Shailendra Singh, Resident of Vill.- Palanga, P.S.- Parsa Bazar, District- Patna.

... ... Petitioner/s Versus

The State of Bihar

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Awadhesh Kumar, Advocate For the State : Mr. Dashrath Mehta, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 03-02-2021

The matter has been heard via video conferencing.

2. Heard Mr. Awadhesh Kumar, learned counsel for the

petitioner and Mr. Dashrath Mehta, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State.

3. This is the second attempt for bail by the petitioner as

earlier such prayer was rejected by order dated 27.11.2019 in Cr.

Misc. No. 43868 of 2019.

4. The petitioner is in custody in connection with Parsa

Bazar PS Case No. 134 of 2017 dated 06.07.2017, instituted

under Sections 304-B/34 of the Indian Penal Code and 3/4 of

the Dowry Prohibition Act, 1961.

5. Learned counsel for the petitioner submitted that

in view of what has been recorded in the earlier order, he would Patna High Court CR. MISC. No.1395 of 2021 dt.03-02-2021

not be addressing the Court on merits once again. He submitted

that since a long time has elapsed, the trial be expedited.

6. Learned APP submitted that the petitioner being the

husband and the role of the family has been taken note of by the

Court while rejecting the prayer for bail earlier and nothing has

changed since then. However, he submitted that the Court may

direct for trial to be expedited.

7. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties, the

Court is not inclined to grant bail to the petitioner.

8. Accordingly, the application stands dismissed.

9. However, the Court below is directed to expedite the

trial and conclude the same expeditiously.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T