AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 212 wordsHeard learned senior counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with Sadar (Satbarwa) P.S. Case No. 151 of 2019 (S.T. No. 141 of 2017), registered for the offences punishable under section 304B/34 of the Indian Penal Code.
The prayer for bail of the petitioner was earlier rejected on three occasions by this Court. Last rejection was on 21.10.2019 passed in B.A. No. 8080 of 2019 in which a liberty was given to the petitioner to renew his prayer for bail if the trial is not concluded within a period of four months. It appears that out of 10 charge sheet witnesses 9 witnesses have been examined and in spite of the direction passed by this Court the trial has not yet been concluded. Petitioner appears to be in custody since 19.12.2016.
In view of the aforesaid facts, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II, Palamau at Daltonganj, in connection with Sadar (Satbarwa) P.S. Case No. 151 of 2019 (S.T. No. 141 of 2017).