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Judgment
Heard learned counsel for the parties.
The instant bail application has been preferred by the petitioner for grant of regular bail in connection with S.T. Case No. 331 of 2025, arising out of Garhwa P.S. Case No. 330 of 2025 for the offences registered under Sections 126(2), 127(2), 115(2), 70(1) and 352 of the Bharatiya Nyaya Sanhita, 2023, pending in the court of learned Additional Sessions Judge-I, Garhwa.
Learned counsel for the petitioner submits that petitioner is innocent and has not committed any offence. Learned counsel further submits that during course of investigation, the photograph and CD were sent to Directorate of Forensic Science and Laboratory, Ranchi on 21.08.2025 and from perusal of report, it transpires that nowhere this petitioner came in picture in the alleged occurrence. He further submits that petitioner is languishing in custody since 25.07.2025; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.
Learned A.P.P. for the State opposes the prayer for bail of the petitioner and submits that there is direct and specific allegation against the petitioner that he along with co-accused persons committed rape upon the informant/ victim.
From the status report, it appears that, out of 5 witnesses, only 2 witnesses have been examined; as such, since the learned Trial Court is in seisin of the case, I am not inclined to enlarge the petitioner on bail at this stage. However, the learned Trial Court is requested to conclude the trial within a period of four months from today.
Accordingly, the instant application stands dismissed.