MAHADEO ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This bail application has been preferred under Sections 439 and 440 of the Code of Criminal Procedure. 1973 in connection with Sessions Trial No. 50 of 2009 arising out of Bundu P. S. Case No. 65 of 2008 corresponding to G. R. Case No. 2639 of 2008, pending before the learned Additional Judicial Commissioner, Ranchi. In this case four persons have been murdered.

(2.) When the matter was taken up, learned counsel for the State-Additional Public Prosecutor, H. K. Shikarwar, seeks time to get further instructions from the Police and wants to peruse all the papers of charge-sheet as well as case diary so that the involvement of the present petitioner in the offence can be pointed out. Learned APP submitted that here it is a case of murder of four innocent persons.

(3.) It is vehemently submitted by the learned counsel for the petitioner that enough time has been consumed by the office of the APP after serving the copy of the bail application. The copy of the bail application was served upon the APP on 31st of March, 2009 and then also the served Police Officer has not properly given instructions to APP and for no fault lies on the part of the petitioner, he has to remain in jail.