Akash Kumar Ravi @ Marandi vs State Of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the 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 Untari Road P.S. Case No.27 of 2020 registered underS ection 302 of the Indian Penal

Code.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed the murder of one Bablu. It is

submitted that the allegation against the petitioner is false. It is further submitted that there is no eye-witness to the occurrence and the petitioner has

been implicated in this case only because on one occasion, the sister of the petitioner was found inside the room of Bablu in his house and the

petitioner once told the informant that on the next day, he will go to jail, hence, on that suspicion, the petitioner has been implicated in this case and

after he was arrested allegedly he led to the recovery of weapon of offence being a crowbar. It is next submitted that the petitioner undertakes that he

will not disturb or annoy the informant or any of her family members in any manner during the pendency of the trial. It is then submitted that the

petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 17.07.2020

which is evident from para-05 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail.

Considering the facts of this case, the above named petitioner is directed to be enlarged 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 J.M., Palamau in connection with Untari Road P.S. Case No.27

of 2020 with the condition that he will co-operate with the trial of the case and he will not disturb or annoy the informant or any of her family members

in any manner during the pendency of the trial.