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Judgment
17 paragraphs · 334 wordsHeard 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 Chhipadohar P.S. Case No.24 of 2017 corresponding to G.R. No.534 of 2017 (S.T. No.01
of 2018) registered under Section 307/324 of the Indian Penal Code and later on Section 302 of the Indian Penal Code was added vide order dated
31.08.2017.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner murdered the son of the informant. It is
submitted that the allegation against the petitioner is false. It is then submitted that the quarrel took place between the petitioner and the informant as
the petitioner denied to give liquor. It is next submitted that so far as four witnesses have been examined in this case out of which three of the material
witnesses have not supported the case of the prosecution and have been declared hostile. It is then submitted that the petitioner undertakes that she
will co-operate with the trial of the case. It is next submitted that the petitioner has been in custody since 24.08.2017. It is lastly submitted that the
petitioner is a female. 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 Additional
Sessions Judge-III, Latehar in connection with Chhipadohar P.S. Case No.24 of 2017 corresponding to G.R. No.534 of 2017 (S.T. No.01 of 2018)
with the condition that she will co-operate with the trial of the case.