Sameer Choudhary vs State Of Jharkhand

The present bail application is taken up through video conferencing.

At the request of the learned counsel for the petitioner, the defects, as pointed out by the office, are ignored.

Heard learned counsel for the parties.

Petitioner is an accused for the offences punishable under Sections 376/323/506 of the Indian Penal Code in connection with Sessions Trial No. 103 of

2019, pending in the court of the Additional Sessions Judge, Simdega.

Learned counsel for the petitioner submits that the bail application of the petitioner was earlier rejected by this Court vide order dated 14.06.2019

passed in B.A. No. 5085 of 2019. By way of present bail application, the petitioner has renewed his prayer for regular bail primarily for the reason

that though the statement of the petitioner under section 313 of the Cr.P.C. has been recorded by the trial court, yet the trial has not been concluded

till date. The petitioner is in judicial custody since 24.03.2019 and hence he may be given the privilege of regular bail.

Learned A.P.P. while opposing the petitioner's prayer for bail submits that 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.

Having heard the learned counsel for the parties, I am not inclined to enlarge the petitioner on bail. Accordingly, his bail application is rejected.

However, the Trial Court is directed to expedite the trial of the present case as soon as the situation prevailing due to coronavirus (Covid-19)

pandemic normalizes and to dispose of the same without any undue delay.