ZAMIR @ JAMIL @ KARU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Md. Zamir @ Jamil @ Karu is moved by Mr. A. K. Kashayap, learned Sr. counsel for the petitioner and opposed by Mr. R. S. Singh, learned A.P.P. Earlier bail prayer of the petitioner rejected after considering the merit of the case. I find no fresh ground to reconsider the same. Accordingly, the same is rejected.

(2.) It appears that petitioner is in custody from July, 2009. Under the Said circumstances, Court below is directed to expedite the trial and conclude the trial within a period of nine 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.