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Judgment
Rajesh Kumar, J
Heard learned counsel for the applicant, learned A.P.P and learned counsel for the O.P. No.02.
The applicant-husband, who is in custody since 23.03.2021, has renewed the prayer for grant of regular bail in connection with S.T. No.117 of 2021, arising out of Pakuriya P.S. Case No.6 of 2021, pending in the court of learned Principal Sessions Judge, Pakur.
It appears that this applicant has been made an accused for committing the offence under Sections 304(B)/ 34 of the Indian Penal Code and Sections 3/ 4 of the D.P Act.
Earlier, the bail application of this applicant was rejected, vide order dated 28.07.2022, passed in B.A. No.6042 of 2022.
It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part. Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that there was an observation of this Court for conclusion of trial within nine months, but the same has not been concluded as yet On the above basis, prayer for bail has been renewed.
Learned A.P.P and learned counsel for the O.P. No.02 have opposed the prayer for bail. It has been submitted by the learned counsel for O.P. No.02 that the trial could not be concluded as there was stay order by the revisional court.
Considering the above facts, I am not inclined to reconsider the prayer for bail of the applicant. Accordingly, the prayer for bail of the applicant is, hereby, rejected.
However, the trial court is directed to conclude the trial as early as possible since the stay order, granted earlier, has already been vacated, as has been reported by the court below itself.