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Judgment
17 paragraphs · 348 wordsThe present bail application is taken up today through Video conferencing.
Heard the learned counsel for the parties.
The petitioner is an accused for the offences punishable under Sections 324/307/302/34 of the Indian Penal Code and Section 27 of the Arms Act, in
connection with S.T. No. 109 of 2020, pending in the court of the learned Additional Sessions Judge-VIII, Hazaribagh.
The learned counsel for the petitioner submits that the bail application of the petitioner was earlier rejected by this Court vide order dated 07.08.2020
passed in B.A. No. 3866 of 2020. By way of present bail application, the petitioner has renewed his prayer for bail primarily for the reason that the
charge against the petitioner has already been framed by the learned trial court through video conferencing on 24.09.2020. The rest of the accused
persons have been acquitted after facing the trial in connection with G.R. No. 868 of 2010. The petitioner is in judicial custody since 22.11.2019 and at
least considering the length of judicial custody, he may be given the privilege of regular bail.
The learned A.P.P. while opposing the petitioner's prayer for bail submits that the petitioner has been an absconder and if he is released on bail, there
is high possibility that he may not co-operate in the trial. The petitioner's bail application was earlier rejected by this Court due to the said reason. The
trials of the criminal cases have been adversely affected due to the restricted functioning of the trial courts in the wake of coronavirus (Covid-19)
pandemic. Considering the nature of allegation against the petitioner, he may not be given the privilege of regular bail.
Having heard the learned counsel for the parties and considering the facts and circumstances of the case, I am not inclined to enlarge the petitioner on
bail. Hence, the prayer for bail of the petitioner is hereby rejected.
However, the trial court is directed to expedite the trial of the case as soon as the situation prevailing in the wake of coronavirus (Covid-19) pandemic
normalizes and to dispose of the same without any undue delay.