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Judgment
Heard learned counsel appearing for the petitioner and learned A.P.P., appearing for the State.
Petitioner is accused in connection with Bistupur P.S. Case No.247 of 2015 corresponding to G.R. No.2748 of 2015 for the offence registered under Sections 406 and 420/34 of the Indian Penal Code and Section 66 of the Information Technology Act, pending in the court of learned Chief Judicial Magistrate, Jamshedpur.
Learned counsel has submitted that prayer for bail of petitioner was rejected by order dated 09.08.2016 with liberty to renew the prayer for bail if the trial was not concluded within six months.
Learned counsel has submitted that as per the impugned order only three witnesses have been examined till 21.02.2017 and till date the trial has not been concluded. On the above grounds he prays that petitioner be enlarged on bail on any terms and conditions subject to the satisfaction of the court below.
Learned A.P.P. has opposed the prayer for bail. Heard. Considering that the petitioner is in custody since 25.10.2015, the trial court is directed to expedite the trial and conclude it by July, 2017 and if the trial is not concluded within the said period, the trial court shall release the petitioner on bail on the terms and conditions which the trial court deems fit and proper to impose.
With the above observations, this bail petition stands disposed off.