RABINDRA NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 14/12/2020 passed by the High Court of Judicature at Patna in Criminal Misc. No. 79862 of 2019, whereby the bail application preferred by the appellant came to be rejected.

(3.) The appellant has been named as accused in offence punishable under Ss. 406, 420 of the Indian penal Code and 138 of the Negotiable Instruments Act. After hearing learned counsel for the parties, we deem it appropriate to allow this appeal in the interest of justice, but at the same time, direct the Trial Court that the trial is concluded not later than end of October, 2021.