PRAKASH SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State. Petitioner is an accused in a case registered u/s 27 of the Arms Act, section 120B of the I.P.C and section 3/5 of Explosive Substance Act in connection with S.T. No. 179 of 2010 arising out of Barkatha P.S. Case No. 140 of 2009 corresponding to G.R. Case No. 4361 of 2009 pending in the court of Additional Sessions Judge, FTC-II, Hazaribag. It appears that petitioner was identified as the person who made blank fire and demanded Rangdari and stated that he is the man of criminal gang and subsequently, police recovered two cartridges and bomb from him which were found to be live. It also appears that trail is also going on.

(2.) In that view of the matter, I am not inclined to enlarge the petitioner on bail. Hence, his prayer for bail is rejected. However, the trial court is directed to expedite the trial and conclude it within a period of 3 months.