THAKUR UJJWAL KUMAR RAJU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 07/15.05.2012: In this interlocutory application, the appellant has prayed for his release on bail pending hearing of the appeal. Learned counsel for the appellant submitted that though earlier the appellant's prayer for bail was rejected, he has remained in custody for more than 13 years; the appeal is listed at Sl. No.1257 and there is no likelihood of appeal being taken up for hearing in near future.

(2.) LEARNED counsel for the informant as also learned A.P.P. opposed the appellant's prayer for bail. It has been submitted that the appellant is convicted in a sensational murder case of Siwan; looking to the gravity of the situation and the circumstance, Hon'ble Supreme Court had transferred the trial of the case to Ranchil Sessions Court; he submitted that there is cogent material on record, which goes to show that the appellant had opened fire, which caused death of the deceased. It has been further submitted that this Court had earlier considered the merit of the case and rejected the appellant's prayer for bail.

(3.) IF the appellant's appeal is not disposed of by 31st July, 2012, the appellant shall be at liberty to renew his prayer for bail. I.A. (Cr.) No. 2119 of 2011 stands disposed of.