TAPESHWAR PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is an accused in a case registered u/s 302 and 34 of the I.P.C in connection with Gidhhaur P.S. Case No. 13 of 2010 corresponding to G.R. Case no. 327 of 2010 pending in the court Chief Judicial Magistrate, Chatra. There is direct allegation against the petitioner that he in collusion with his first wife has assaulted and tortured the deceased to death and thereafter, threw her dead body to the well.

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