SUDHIR SAHI @ SUDHIR SAHY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) R.K./Bail application filed by Sudhir Sahi @ Sudhir Sahy in connection with Chanho P.S. Case No. 94 of 2009 corresponding to G.R. No. 4989 of 2009 (S.T. No. 199 of 2010) pending in the court of learned Additional Judicial Commissioner, F.T.C.-X, Ranchi is moved by Sri R.S. Mazumdar, counsel for the petitioner and opposed by Sri A.K. Sinha, Additional P.P. and Sri Birat Kumar, counsel for the informant. Earlier bail prayer of the petitioner rejected by this Court after considering the merit of the case. It is submitted by learned counsel for the informant that charge has already been framed and trial will be concluded very soon. Under the said circumstance, I am not inclined to enlarge the petitioner, above named, on bail at this stage. Hence his bail application rejected.

(2.) However, the trial court is directed to proceed with the trial on day to day basis and conclude the same positively within three months from today. If the trial is not concluded by that time, learned counsel for the petitioner will be at liberty to renew his prayer for bail.