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Judgment
8 paragraphs · 173 wordsGautam Kumar Choudhary, J
Heard learned counsel for the parties.
The petitioner named above has been made accused in connection with Lapung P.S. Case No. 22 of 2022 (G.R. No. 131 of 2023, S.T. No. 73 of 2023) for the offence registered under Sections 302, 201, 34 of the Indian Penal Code, pending in the court of Addl. Judicial Commissioner-III, Ranchi.
Earlier the prayer for bail of this petitioner was rejected by this Court on merit and the prayer for bail of the petitioner is being renewed on the ground that the witnesses have not named the petitioner and the charges have already been framed.
Learned counsel for the State has opposed the prayer for bail.
On perusal of the stage of trial received from the trial court, it appears that out of eight witnesses, six witnesses have been examined.
Considering the stage of trial, the prayer for bail of the petitioner is rejected again.
However, the Trial Court is directed to expedite the trial and conclude the same as expeditiously as possible.