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Judgment
7 paragraphs · 205 wordsGautam Kumar Choudhary, J
Heard learned counsel for the parties.
The petitioner named above has been made accused in connection with Sonaraithari P.S. Case No. 79 of 2022 (S.T. No. 118 of 2023) for the offence registered under Sections 147, 148, 149, 302, 307 and 504 of the Indian Penal Code, pending in the court of Addl. Sessions Judge-II, Deoghar.
Earlier the prayer for bail of this petitioner was rejected twice by this Court on merit. Prayer for bail of the petitioner is being renewed on the ground that after framing of charge, eight witnesses have been examined out of twelve witnesses. The petitioner is in custody for about two and half years.
Learned counsel for the State assisted by learned counsel for the informant have opposed the prayer for bail and submitted that the Court was vacant for some time and, therefore, the trial could not be completed.
On perusal of the earlier order, it appears that the regular bail of the petitioner was earlier rejected on merit and I do not find any change of circumstance for renewing his prayer for bail. Accordingly, the prayer for bail of the petitioner is rejected again.
However, the Trial Court is directed to expedite the trial.