Chillo Devi @ Baby 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 Dhanbad P.S. case no. 121 of 2019 (S.T. No. 181 of 2020) registered under Sections 302,

120B of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner in criminal conspiracy with the co-

accused, has committed murder of Asha Devi. 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 as per the post mortem report of the deceased, the deceased died due to

asphyxia and the co-accused against whom, there is specific allegation, has been admitted on bail by a co-ordinate Bench of this Court. It is further

submitted by learned counsel for the petitioner that the petitioner has been in judicial custody since 17.07.2020 as mentioned in paragraph 9 of the bail

application and the petitioner is ready and willing to co-operate with the trial of the case 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 A.S.J. XII-cum-Spl. Judge (FTC), Crime agasint Women, Dhanbad

in connection with Dhanbad P.S. case no. 121 of 2019 (S.T. No. 181 of 2020) subject to the condition that the petitioner will co-operate with the trial

of the case.