BALRAM KUMAR RABIDAS @ BALRAM RABIDAS @ BABLU Vs. STATE OF JHARKHAND
LAWS(JHAR)-2011-1-305
HIGH COURT OF JHARKHAND
Decided on January 07,2011

BALRAM KUMAR RABIDAS @ BALRAM RABIDAS @ BABLU Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Bail application filed by Balram Kumar Rabidas @ Balram Rabidas @ Bablu in connection with Bermo (Gandhi Nagar) P.S. Case No. 149 of 2009 corresponding to G.R. No. 922 of 2009 (S.T. No. 134 of 2010) pending in the court of learned Additional District Judge, F.T.C.-1, Bermo at Tenughat is moved by Mrs. Vandana Singh, counsel for the petitioner and opposed by Mr. Prem Prakash, Additional P.P.
(2.) Earlier bail prayer of the petitioner rejected on the ground that he is the main assailant of deceased. I find no fresh ground to reconsider the same.
(3.) Accordingly, I am not inclined to enlarge the petitioner, above named, on bail. Hence his bail application rejected. However, it appears that petitioner is in custody from 12.11.2009, the trial court is directed to expedite the trial and conclude the same as early as possible.;


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