Ajay Singh @ Sanjay Singh vs State of Jharkhand

Heard the parties through video conferencing.

The petitioner has moved this Court for grant of bail in connection with Latehar P.S. Case No.96 of 2020 (G.R. Case No. 399 of 2020) registered

under sections 302/341/323/506 of the Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner murdered the husband of the informant and

also assaulted her. It is further submitted that the allegations against the petitioner are all false and the petitioner has no intention of murdering the

deceased and the deceased died during the course of his treatment in village. It is then submitted that there is no direct connection between the alleged

occurrence and the death of the deceased and because of land dispute, the petitioner has been falsely implicated in this case. It is further submitted

that the petitioner has been in custody since 01.05.2020 as has been mentioned in paragraph no. 17 of the bail application. It is next submitted that the

petitioner is ready and willing to pay Rs.50,000/- as ad interim victim compensation by way of demand draft drawn in favour of the informant without

prejudice to his defence in this case. It is lastly submitted that the petitioner undertakes to cooperate with the trial of the case and also undertakes that

he will not go to the land of the informant and will not annoy or disturb the informant or her family members in any manner during the pendency of the

case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing a demand draft of Rs.50,000/-

drawn in favour of the informant as ad interim victim compensation and 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 C.J.M., Latehar, in connection with Latehar P.S. Case No.96 of 2020 (G.R. Case

No. 399 of 2020) with the condition that the petitioner will cooperate with the trial of the case with further condition that he will not go to the land of

the informant and will not annoy or disturb the informant or her family members in any manner during the pendency of the case.

In case, the petitioner deposits the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over

the said demand draft to her, after proper identification.