Dablu Jha @ Ranjit Kumar Jha vs The State Of Bihar
2021 Latest Caselaw 1541 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL APPEAL (SJ) No 455 of 2021
 Arising Out of PS. Case No.-126 Year-2014 Thana- MUSRIGHRARI District- Samastipur
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DABLU JHA @ RANJIT KUMAR JHA S/O LATE RAMBAHADUR JHA RESIDENT OF VILLAGE-SALEMPUR, P.S-MUSARIGHARARI, DISTRICT-SAMASTIPUR.

... ... Appellant/s Versus THE STATE OF BIHAR

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s     :       Mr Pramod Kumar Singh, Advocate
For the Respondent/s    :       Mr.A.G.

====================================================== CORAM: HONOURABLE MR JUSTICE MADHURESH PRASAD

ORAL JUDGMENT

Date : 18-03-2021

Heard learned counsel for the appellant and the learned Special PP for the State.

2 The appellant has preferred the present Appeal under Section 14(2)A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity, SC/ST Act) against the refusal of his prayer for regular bail vide order dated 09.09.2020 passed by Additional Sessions Judge I -cum- Special Judge, SC/ST Act, Samastipur in a case registered under Sections 387, 307, 302/34 of Indian Penal Code (for brevity, IPC), Section 27 of Arms Act and Sections 3 (i) (x), 3 (2) (v) of SC/ST Act in connection with Sessions Trial No 81 of 2015 arising out of Mushrigharari Police Station Case No 126 of 2014 dated 15.09.2014.

3 Having regard to the antecedent of the appellant, as 22 criminal cases are pending against him, a report was called for Patna High Court CR. APP (SJ) No.455 of 2021 dt.18-03-2021

from the trial Court regarding the stage of trial. Report dated 08.03.2021 has been received wherein it is stated that the trial had already concluded and the case was fixed for judgment on 27.03.2020 after hearing the arguments. Due to the global pandemic of COVID - 19, unfortunately, the judgment was not pronounced. It is in these circumstances that this case has again been fixed for arguments and the next date is 10.03.2021. The trial Court has further indicated that the prosecution has also been directed to conclude the arguments.

4 In view of such developments, this Court is not inclined to allow the prayer for bail as in this case also, the accused is being tried for the offences under Section 302 and other major sections of IPC as well as SC/ST Act.

5 Accordingly, the appeal is dismissed. 6 This Court would only observe that, without any undue delay or unnecessary adjournments, the trial Court should ensure that the arguments are concluded and trial is taken to its conclusion expeditiously.

(Madhuresh Prasad, J) M.E.H./-

AFR/NAFR                  NAFR
CAV DATE                    NA
Uploading Date          19.03.2021
Transmission Date       19.03.2021