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Judgment
Heard learned counsel for the petitioner.
This is an application for bail in connection with
Manjhaulia P.S.Case No. 459 of 2015 registered for the offences
punishable under Sections 147, 149, 341, 323, 307, 504 and 302 of
the Indian Penal Code.
Allegation against the petitioner and other accused
persons is of assault to the deceased.
It has been submitted on behalf of the petitioner that
there is no specific allegation attributed against the petitioner and
he is in custody since 13.8.2016.
Heard learned APP and learned counsel for the
informant also. They have opposed the prayer for bail stating that
seven injuries were found on the person of the deceased and
prayer for bail of co-accused persons has already been rejected by
this Court in Cr.Misc.No. 2309 of 2017 and Cr.Misc.No. 49892 of
2016 and, as such, petitioner does not deserve bail.
Having heard both sides and considering the aforesaid
facts and circumstances, I am not inclined to grant bail to the
petitioner.
However, considering the fact that petitioner is in
custody for about nine months, learned trial court is directed to
expedite the trial of the petitioner and try to conclude the same
within a period of six months from the date of receipt/production
of a copy of this order and at the same time, the Superintendent of
Police, West Champaran, Bettiah is directed to ensure that the
witnesses are present in court on the date fixed so that the trial
could be concluded within the stipulated period.
This application is dismissed with the above
observations.