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Judgment
7 paragraphs · 196 wordsGautam Kumar Choudhary, J
Heard both the sides.
The petitioner named above has been made accused in connection with Bankmore P.S. Case No. 220 of 2022 (S.T. No. 330 of 2023) for the offence registered under Sections 395 and 397 of the Indian Penal Code pending in the Court of learned Additional Sessions Judge-III, Dhanbad.
Earlier the prayer for bail of this petitioner was twice rejected by this Court, last was on 06.12.2024 passed in B.A. No. 9371 of 2024 .Prayer for bail of the petitioner is being renewed on the ground that the petitioner is in custody since 12.09.2022 and nine witnesses have been examined including the eye witnesses, who have not identified the petitioner.
Learned counsel for the State has opposed the prayer for bail and submitted that the matter involves commission of dacoity and exchange of fire with police at the time of incidence.
Considering the stage of trial and gravity of offence, 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 take all steps to conclude the trial expeditiously.