Anubha Rawat Choudhary, J
1. This appeal has been filed against the order dated 21.01.2025 passed by the learned Additional Sessions Judge-1-Cum-Children’s Court, Hazaribagh in Miscellaneous Criminal Application No. 2065 of 2024 in connection with Giddi P.S. Case No. 73 of 2023 corresponding to G.R. Case No. 1484 of 2023 arising out of Children Case No. 09 of 2024 whereby the appellant’s prayer for granting regular bail has been rejected.
2. The appellant is facing trial with submission of charge sheet on 09.07.2024 under section 147, 148, 149, 302, 504 and 506 of the Indian Penal Code.
3. Learned counsel for the appellant has submitted that the appellant at relevant point of time was claiming to be juvenile and less than 16 years of age and the prayer for bail was rejected by the this Court vide order dated 20.06.2024 in Criminal Revision No. 1419 of 2023. The learned counsel for the appellant has submitted that as of now out of eight witnesses, five witnesses have already been examined and only official witnesses are yet to be examined i.e. Doctor, I.O. and one more witness.
4. The learned counsel submits that he would be satisfied if an observation is made for expeditious trial of the appellant who is in custody since 22.06.2023.
5. The learned counsel appearing on behalf of the private opposite party and the learned counsel appearing on behalf of the State have no serious objection, so far as prayer for expeditious trial is concerned. The learned counsel for the State has submitted that the State would ensure prompt production of witnesses as and when directed by the court.
6. After having heard the learned counsel for the parties and considering the limited submissions made by the learned Senior Counsel for the appellant, it appears that the trial is at the fag end and primarily official witnesses are to be examined. In such circumstances, this Court is not inclined to interfere with the impugned order refusing bail to the petitioner. However, it is observed that the learned court shall make all endeavor to expeditiously conclude the trial without giving unnecessary adjournments.
7. Accordingly, this Criminal Appeal is disposed of.
8. Let a copy of this order be communicated to the concerned court through “Fax/e-mail”.
