GABRIEL SURIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner is an accused for the offences punishable under Ss. 302/120-B/34 of the Indian Penal Code, in connection with S.T. No. 266 of 2019, pending in the court of the learned Additional Sessions Judge-VI, Gumla.

(3.) Learned counsel for the petitioner submits that the bail applications of the petitioner were earlier rejected by this Court thrice firstly, vide order dtd. 25/7/2019 passed in B.A. No. 6168 of 2019 secondly, vide order dtd. 28/8/2020 passed in B.A. No. 2399 of 2020 and lastly, vide order dtd. 4/2/2022 passed in B.A. No. 9079 of 2021. By way of present bail application, the petitioner has renewed his prayer for bail primarily for the reason that there is no positive progress in the trial and he is in judicial custody since 26/3/2019. Hence, the petitioner may be given the privilege of regular bail.