SANDHAM DAHO SINGH Vs. OFFICER-IN-CHARGE OF KUMBI

JUDGEMENT

(1.) Heard Mr. Ch. Ngongo, learned senior counsel assisted by Ms. Reena Chongtham, learned counsel for the petitioner and Mr. Y. Ashang, learned PP for the State Respondent.

(2.) The petitioner was arrested on 9/1/2017 in connection with FIR No.2(1)2017 Kub-PS U/S 364 A/34 IPC & 25 (1-C) Arms Act.

(3.) Vide order dtd. 10/11/2021 passed in Cril.Misc.(B) Case No.64 of 2021, Ld. Sessions Judge, Bishnupur released the petitioner on interim bail for 90 days on medical ground and vide another order dtd. 1/3/2022 passed in Cril.Misc.(B) Case No.7 of 2022, the interim bail was further extended for a period of 60 days on medical ground. However, vide order dtd. 30/4/2022 passed in Cril.Misc.(B) Case No.14 of 2022 (Annexure-A/8), interim bail was rejected and the petitioner was taken into custody and it is stated that since then, the petitioner is in custody. The petitioner and other four accused faced the trial in Sessions Trial Case No.3 of 2018 in the Court of Sessions Judge, Bishnupur. PW No.7 was examined on 25/3/2022 and since then, there is no progress in the trial and none of the other cited witnesses has been examined without assigning any reason. It is submitted that out of the 5(five) accused, 2(two) accused have already been released on default bail and the petitioner and 2(two) other accused are languishing in custody.