PINKU PASWAN @ PINKU KUMAR 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 304B of the I.P.C . It is submitted by learned counsel for petitioner that earlier petitioner had moved this court for bail vide B.A. No. 7240 of 2008 and this court vide its order dated 23.10.2008 directed the trial court to conclude the trial within one year from the date of receipt of the order with liberty to the petitioner to renew his prayer, if trial is not concluded within aforesaid period. Further, prayer for bail was again made vide B.A. No. 8955 of 2009 and this court considered the report of the trial court that only few witnesses are to be examined for conclusion of the trial, hence this court vide its order dated 26.3.2010 rejected the prayer for bail and gave 4 months time for conclusion of the trial and liberty was given to petitioner to renew his prayer after 4 months. Petitioner has now again moved this court by this bail petition. The report was called for with regard to the stage of the case. It appears from perusal of the report that one witness has to be examined for which warrant of arrest has been issued.

(3.) It appears that the trial court is unnecessary delaying the trial of the case and petitioner has also remained in custody since, 15.1.2008 and he is ready to give undertaking that he will remain present in the court on each and every date fixed in the case.