Asai Munda @ Sanika Munda vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioner has been made accused in connection with Maranghada P.S. case no. 01 of 2019 (S.T. No.. 138 of 2020) instituted under sections

302/34 of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in murder of the son of the informant. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the petitioner is not named in the FIR and he has been implicated in this case only on the basis of confessional statement of the co-accused. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 04.02.2020 as mentioned in paragraph 5 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case and co-accused with similar allegations has already been released on bail by a co-ordinate Bench of this court vide order dated 10.02.2020 passed in BA no. 556 of 2020

hence, the petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned ASJ, II,

Khunti in connection with Maranghada P.S. case no. 01 of 2019 (S.T. No.. 138 of 2020) subject to the condition that the petitioner will co-operate with the trial of the case.