GAYA NATH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is in custody in connection with Sessions Trial No. 73 of 2019, arising out of Rajmahal P.S. Case No. 262 of 2018, corresponding to G.R. No. 961 of 2018 for the offence under Ss. 399 and 402 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submits that bail application of the petitioner has been repeatedly rejected by this court earlier and lastly it was rejected on 11/2/2022 wherein learned counsel for the State was directed to communicate a copy of the order to the concerned Authority to ensure prompt production of witnesses so that the trial itself is concluded at the earliest. The learned counsel submits that only three witnesses have been examined so far out of 11 witnesses. The counsel submits that the petitioner is in custody since 15/12/2018.