Gouru Pasi @ Sunil Kumar Pasi And Ors 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 petitioners have been made accused in connection with Jharia P.S. case no. 148 of 2020 instituted under sections 306 and 34 of the Indian Penal

Code.

Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners were associated of the co-

accused Ankit Kumar who harassed and teased the daughter of the deceased- Rohit Pasi who committed suicide and thus it is alleged that the

petitioner in furtherance of common intention of the co-accused persons, abetted the suicide of the deceased. It is then submitted by learned counsel

for the petitioners that the allegation against the petitioners is false. It is further submitted by learned counsel for the petitioners that the main allegation

is against Ankit Kumar. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 24.07.2020 as

mentioned in paragraph 18 of the bail application and the petitioners are 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 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

ACJM, Dhanbad in connection with Jharia P.S. case no. 148 of 2020 subject to the condition that the petitioners will co-operate with the trial of the

case.