- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Section 302 of the Indian Penal Code, in connection with Gumla P.S. Case no.110 of 2007, corresponding to G.R. No. 432 of 2007.
(2.) There is direct allegation against the petitioner to have assaulted the informant causing his death. Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case and the witnesses including the informant have turned hostile in the trial. Learned counsel accordingly prays for bail. In the facts and circumstances of the case, particularly in view of the fact that there is direct allegation against the petitioner, I am not inclined to release the petitioner Bandhu Kharia on bail. Accordingly, prayer for bail stands rejected. However, in view of the submission made by the learned counsel for the petitioner that the witnesses and the informant have turned hostile, trial court is directed to expedite the trial and conclude the trail as early as possible.;