KHAGEN GORAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner above-named who is in custody has renewed his prayer before this Court for grant of regular bail in connection with Chakulia P.S. Case No.58 of 2018 (G.R. No.170 of 2019 and Sessions Trial No.297 of 2022) registered under Ss. 304(B)/ 34 IPC alternatively under Sec. 302 read with Sec. 34 of the Indian Penal Code.

(2.) Earlier bail application of the petitioner was rejected on merits vide order dtd. 11/4/2023 passed in B. A. No.1021 of 2023 with a direction to the learned Court below to conclude the trial in three months.

(3.) It is submitted by learned counsel for the petitioner that vide order dtd. 11/4/2023 passed in B. A. No.1021 of 2023 whereby there was direction to the learned Court below to conclude the trial in three months, but the trial has still not been concluded.