SUIYA SAHU @ DILESHWAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Contending that seven prosecution witnesses examined in S.T. No.426 of 2017 have not supported the prosecution case and the petitioner is in judicial custody since 12.04.2017, Md. Mobin Ahmad, the learned counsel for the petitioner submits that the petitioner is entitled for grant of bail particularly when other co-accused persons have been granted bail.

(2.) Mr. Suraj Mohan, the learned APP has opposed the prayer for grant of bail.

(3.) This is second attempt by the petitioner.