BABULAL LOHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned senior counsel appearing on behalf of the petitioner along with Mrs. Supriya Dayal, Advocate.

(2.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with S.T. Case No. 250/2019 arising out of Ramkanda P.S. Case No. 22/2018 corresponding to G.R. No. 642/2018, for the alleged offences registered under Sections 370/506/34 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge-III, Garhwa.

(3.) Learned counsel for the petitioner submits that bail application of the petitioner was earlier rejected by this court vide order dated 18.07.2019 passed in B.A. No. 5588 of 2019 and the petitioner is in custody since 26.12.2018. He further submits that the trial has commenced and the victim girl as well as her father who was the informant of the case have turned hostile. While referring to the deposition, he submits that the in the deposition, main allegation, if any, is against Jagarnath Oraon who has been enlarged on bail vide order dated 15.04.2019 in B.A. No. 2920 of 2019 by a co-ordinate Bench of this Court. However, the fact remains that the girl herself has not supported the case of the prosecution.