Dinabandhu Mandal 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 Bindapathar P.S. Case No.30 of 2020 registered under sections 302/201/120B of the Indian

Penal Code.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has murdered the son of the informant. It is

submitted that the allegation against the petitioner is false. It is next submitted that the petitioner has been implicated in this case only on the basis of

suspicion as he was allegedly having illicit relationship with the wife of the deceased and similarly another co-accused namely Rakesh Manjhi was also

having illicit relationship with the wife of the deceased. It is further submitted that except suspicion, there is no other material to implicate the petitioner

in this case. It is next submitted that the petitioner has no criminal antecedent. 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 16.06.2020 which is evident from para-13 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 S.D.J.M.,

Jamtara in connection with Bindapathar P.S. Case No.30 of 2020 with the condition that he will co-operate with the trial of the case.