RAVI SHARMA Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned A.P.P. appearing for the State. The petitioner is an accused in a case instituted under Ss. 409/420/467/468/471/472 and 120B of the Indian Penal Code.

(2.) Learned counsel appearing for the petitioner submits that the prayer for bail of this petitioner had earlier been rejected vide order dated 01.03.2014 passed in B.A. No. 749 of 2014, taking into account the allegation that number of persons had given money to four persons in presence of the petitioner to have fixed deposit in their names.

(3.) Subsequently, the petitioner preferred another bail application bearing B.A. No. 8236 of 2014, which was rejected. However, an observation was made that the trial court would take endeavour to conclude the trial within four months from the date of receipt/production of a copy of this order. However, after disposal of the bail application, a letter was sent by the court concerned, requesting therein to extend the time, as had been stipulated under order dated 08.01.2015 for further three months, which was allowed.