SANTOSH PRADHAN @ SABODHAR PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Santosh Pradhan @ Sabodhar Pradhan in connection with Senha P.S. Case No. 66 of 2009 corresponding to G.R. No. 502 of 2009 (S.T. No. 32 of 2010) pending in the court of learned Additional District Judge, F.T.C., Lohardaga is moved by Sri L.K. Sahay, counsel for the petitioner and opposed by Sri S.N. Rajgarhia, Additional P.P. Earlier bail prayer of the petitioner rejected considering that he has got criminal antecedent. Thus, I find no fresh ground to reconsider the same.

(2.) Accordingly, I am not inclined to enlarge the petitioner, above named, on bail. Hence his bail application rejected. However, since the petitioner is in custody from 14.11.2009, the trial court is directed to conclude the trial within six months from today. If the trial is not concluded by that time, petitioner may renew his prayer for bail.

(3.) Let the order be communicated through FAX at the cost of the petitioner.