R.R. Prasad
1. Heard learned counsel appearing for the petitioner and learned A.P.P. appearing for the State. The petitioner is an accused in a case instituted
under Sections 147, 148, 149, 323, 324, 325, 307 and 302 of the Indian Penal Code and Sections 3/4/5 of the Explosive Substance Act.
2. Learned counsel appearing for the petitioner submits that this is third occasions when the petitioner is moving for bail. At earlier two occasions,
the prayer for bail of the petitioner had already been rejected. While rejecting the prayer for bail on 10.02.2012, this Court, taking into account the
long detention of the petitioner, directed the trial court to conclude the trial within six months, failing which, it was ordered that the petitioner would
be at liberty to renew his prayer for bail. Since, not a single witness has been examined, the petitioner has moved again for reconsideration of the
prayer for bail, as there has been absolutely no likelihood of early conclusion of the trial, when not a single witness has been examined by the
prosecution up till now. Regard being had to the facts and circumstances of the case, the above-named petitioner is directed to be released on bail
on furnishing bail bond of Rs. 10000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned 1st Additional
Sessions Judge, Deoghar in S.C. No. 04 of 2011.
