Ganesh Uraon And Ors vs State Of Jharkhand

Heard the parties through Video Conferencing.

The petitioners have been made accused in connection with Manatu P.S. case no. 37 of 2018 registered under Sections 364/364A/34 of the Indian

Penal Code, section 3/4 of Prevention of Witch (Daain) Practices Act Learned counsel appearing for the petitioners submits that the allegation against

the petitioners is that the wife the co-accused who practiced exorcism, declared that the parents of the informant namely Indradeo Uraon and Suknai

Devi have caused the death of Raj Kumar Oraon by pressing ghost in action at which the villagers convened a meeting and took decision to murder

the parents of the informant and accordingly, 06.07.2018 at about 10.A.M., petitioners along with the co-accused persons, came to the house of the

informant and branding them to be exorcist and witch, took them to forest and murdered them. It is then submitted that the allegations against the

petitioners are all false. It is then submitted by learned counsel for the petitioners that there is no eye witness to the occurrence. It is further submitted

by learned counsel for the petitioners that the petitioner no. 1 has been in judicial custody since 28.07.2020 and the petitioner no. 2 has been in judicial

custody since 16.10.2020 as mentioned in paragraph 15 of the bail application and the petitioners are ready and willing to co-operate with the trial of

the case and co-accused with similar allegations has already been given the privilege of anticipatory bail by this court vide order dated 08.10.2020

passed in ABA no. 4749 of 2020 hence, the petitioners may be released on bail.

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

Considering the facts of the case, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five

Thousand) each with two sureties of the like amount each to the satisfaction of learned SDJM, Palamau at Daltonganj in connection with Manatu P.S.

case no. 37 of 2018 subject to the condition that the petitioners will co-operate with the trial of the case.