Nitya Nand Ray vs The State Of Bihar
2021 Latest Caselaw 324 Patna

      IN THE HIGH COURT OF JUDICATURE AT PATNA
              CRIMINAL MISCELLANEOUS No.28090 of 2020
   Arising Out of PS. Case No.-431 Year-2013 Thana- HAJIPUR SADAR District- Vaishali
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Nitya Nand Ray, Gender- Male, aged about 36 years, son of Devnandan Ray, Resident of Village- Dighi Kala, Police Station- Hajipur Sadar in the District of Vaishali.

... ... Petitioner/s

Versus

The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sunil Kumar, Advocate For the State : Mr. Ram Sumiran Rai, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 25-01-2021

The matter has been heard via video conferencing.

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

petitioner and Mr. Ram Sumiran Rai, learned Additional Public

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

3. The petitioner apprehends arrest in connection with

Hajipur Sadar PS Case No.431 of 2013 dated 13.12.2013,

instituted under Sections 302, 120-B of the Indian Penal Code

and 27 of the Arms Act, 1959.

4. The allegation against the petitioner is that he fired

on the brother of the informant leading to his death.

5. Learned counsel for the petitioner submitted that in

the FIR it has been stated that it was the petitioner, who fired

and fled away, but in the deposition before the Court, the Patna High Court CR. MISC. No.28090 of 2020 dt.25-01-2021

informant has stated that he did not see the occurrence.

6. Learned APP submitted that from the materials on

record, it is clear that in 2019 itself five prosecution witnesses

have been examined and, thus, the Court may not consider the

present application.

7. Having considered the facts and circumstances of

the case and submissions of learned counsel for the parties, the

Court finds substance in the contention of the learned APP. As

five prosecution witnesses, as per the own showing of the

petitioner, have already examined in the year 2019 itself, it

appears that the trial has progressed substantially and is nearing

conclusion. Moreover, the case is of the year 2013 and the

petitioner has moved the Court after much delay, and almost at

the stage of conclusion of trial. Thus, the Court is not inclined to

grant pre-arrest bail to the petitioner.

8. Accordingly, the application stands dismissed.

9. However, the Court below is directed to expedite

the trial.

(Ahsanuddin Amanullah, J)

J. Alam/-

AFR/NAFR U T