MANI MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Mani Munda is moved by Mrs. Nivedita Kundu, learned counsel for the petitioner and opposed by Mr. A. B. Mahato, learned A.P.P.

(2.) 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.

(3.) It appears that petitioner is in custody from 04.07.2009. Under the Said circumstances, 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.