NIRMAL SOY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned counsel for the State. Perused the materials available on record.

(2.) The prayer for bail of the petitioner was earlier rejected by this Court vide order dtd. 19/1/2024 passed in B.A. No.11197 of 2023.

(3.) The trial is in progress and out of 08 prosecution witnesses, 06 prosecution witnesses have already been examined and it has been submitted by learned A.P.P., that the other two prosecution witnesses will be examined within a month.