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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with S.T. Case No. 53 of 2023 arising out of Gola P.S. Case No. 13 of 2023 for the offences registered under sections 498A, 304B and 34 of the Indian Penal Code and section 3 / 4 of D.P. Act, pending in the court of learned A.D.J-I, Ramgarh.
Petitioner is the husband of the victim who died in her matrimonial home within seven years of marriage. It is alleged that to enforce the demand of dowry, she was tortured.
It appears from the impugned order that this is a case of suspected poisoning.
Learned counsel appearing for the petitioner submitted that charge has been framed in this case and the prosecution has not examined a single witness. It was further submitted that forensic report has not been received.
Considering the nature of allegation, I am not inclined to release the petitioner on bail. Accordingly, his prayer for bail stands rejected.
Learned Trial Court shall expedite the trial and preferably conclude the same within a year from the next date fixed for recording of the evidence. If the trial is not concluded within the aforesaid period, petitioner, if so advised, may renew his prayer for bail.