RADHE MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has been made accused for the offence registered under Sections 386/387 of the Indian Penal Code and Sections 25(1-b)a,26(ii),35 of the Arms Act and Section 17 of the C.L.A. Act.

(2.) Learned counsel has submitted that prayer for bail of the petitioner was earlier declined by order dated 08.08.2016 passed in B.A. No.1447 of 2016, however liberty was given to the petitioner to renew the prayer for bail if the trial is not concluded by June, 2017.

(3.) It is submitted by the learned counsel that petitioner is in custody since 008.2015 and till date only four witnesses have been examined and the seizure list witnesses have turned hostile. That the confession before the police has no evidentiary value in the eye of law.