MANOJ KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner Mr. Shekhar Prasad Sinha is present.

(2.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Saraidhela P.S. Case No. 277 of 2018, corresponding to G.R. No. 275 of 2019 (S.T. No. 139 of 2019) for the offence under Section 302/34 of Indian Penal Code, pending in the court of learned Additional Sessions Judge, 5th, Dhanbad.

(3.) Learned counsel for the petitioner submits that the bail application of the petitioner was rejected by this court earlier in B.A. No. 3798 of 2019 vide order dated 09.07.2019 and thereafter in B.A. No. 709 of 2020 vide order dated 06.03.2020. Learned counsel further submits that due to Covid-19 situation, the trial is not proceeding and the petitioner is in custody since 27.11.2018, therefore he may be enlarged on bail.