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Judgment
The petitioner has been made an accused for the offence registered under Sections 341, 323, 307, 506, 504/34 of the I.P.C .
Learned counsel for the petitioner has submitted that earlier the prayer for bail of the petitioner was rejected vide order dated 08.08.2016 in B.A. No.903 of 2016 with liberty to renew the prayer for bail if the trial is not concluded by December, 2016. It is further submitted that the petitioner is in custody since 03.08.2015 and till date the trial has not concluded. This is a case of single blow at the spur of the moment and there is no allegation of repetition of blows.
Learned A.P.P. assisted by learned counsel for the informant has opposed and submitted that the trial is in progress and only the informant and doctors are to be examined. That the injured had been admitted in the Neuro Surgery Department at RIIMS and he had sustained grievous injury over the right parietal region of the head and the bones of the parietal were found fractured due to the spade blow given by the petitioner.
Heard. Considering the fact that the petitioner has remained in judicial custody since 03.08.2015, the petitioner is directed to be released on bail on his furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-IV, Chatra in connection with S.T. No.197 of 2015 arising out of Mayurhand P.S. Case No.30 of 2015 corresponding to G.R. No.1056 of 2015 on condition that he shall be present in the court below as and when directed by the trial court, till the conclusion of the trial.
The trial court shall expedite and conclude the trial preferably within six months from the date of receipt of this order.