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Judgment
8 paragraphs · 230 wordsRajesh Kumar, J
The applicant who is in custody since 10.06.2022 has approached this Court for grant of regular bail in connection with Golmuri P.S. Case No.80 of 2022 corresponding to Special POCSO Case No.51 of 2022, registered under Section 376AB of IPC and Section 6 of the POCSO Act.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Earlier the bail application of this applicant was rejected by this Court on 19.10.2022 passed in B.A. No.9840 of 2022. Prayer for bail of the applicant has been renewed by filing the present bail application.
It has been submitted by learned counsel for the applicant that charge has already been framed on 16.09.2022 but till date not a single witness has been examined.
Learned A.P.P. has opposed the prayer for bail of the applicant. Considering the nature of crime, I am not inclined to reconsider the prayer for bail of the applicant. Accordingly prayer for bail of the applicant stands rejected once again.
However, the court below is directed to expedite the trial and conclude the same within nine months from the date of receipt/production of copy of this order.
The Superintendent of Police, Jamshedpur is directed to co-operate with the trial court in producing the witness.