SALUM LAKRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Salum Lakra is moved by Mr. Sunil Kumar, learned counsel for the petitioner and opposed by Mr. Tapas Roy, learned A.P.P.

(2.) Earlier bail prayer of the petitioner rejected after considering the merit of the case. It is submitted that one of eyewitnesses namely Suresh Toppo has been examined, but he has not supported the case of prosecution. It is further submitted that petitioner is in custody from last two years ie. from 07.12.2008. Hence, he may be enlarged on bail.

(3.) From perusal of F.I.R. and case diary, I find that apart from this witness, two other witnesses have also stated that this petitioner had assaulted the informant, but they have not been examined in the trial. Under the said circumstances, I am not inclined to enlarge the petitioner on bail at this stage. Hence, his prayer for bail is rejected. However, Court below is directed to conclude the trial within a period of six months from the date of receipt of the copy of this order. If the trial is not concluded by that time, petitioner may renew his prayer for bail.