RITIK KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) The petitioner is in custody in connection with Kenduadih (Gondudih) P.S. Case No. 135/2018 corresponding to S.T. No. 504 of 2018, for the offence under Ss. 302,307,387,427,120B/34 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submits that the bail application of the petitioner was rejected on number of occasions and lastly on 1/10/2021 in B.A. No. 9623 of 2021. He submits that the petitioner is in custody since 24/9/2018 and although other cases were also filed against the petitioner but he is acquitted in six cases. Learned counsel submits that as per order dtd. 1/10/2021, learned counsel for the State had submitted that he would ask the concerned officer to ensure that the witnesses of the case are produced before the learned court below promptly, but in spite of that only eight witnesses out of seventeen witnesses have been examined so far. Learned counsel submits that the petitioner is ready to abide by any condition for bail.