Hindu Mundri @ Himesh Mundri 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 Murhu P.S. case no. 83 of 2019 instituted under sections 302 and 34 of the Indian Penal

Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner along with the co- accused persons

murdered the mother of the informant. 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 the petitioner has been in jail custody for a considerable period of time hence, the petitioner

may be released on bail.

Learned P.P. vehemently opposes the prayer for bail and submits that the petitioner along with the co-accused persons have murdered the deceased

in cold blood and there is direct allegation against the petitioner and there is every chance of petitioner absconding if released on bail hence, it is

submitted that the petitioner ought not be released on bail at this stage.

Considering the serious allegation against the petitioner of murdering the deceased, this Court is of considered view that this is not a fit case where the

petitioner be released on bail. Accordingly, the prayer for bail of the above named petitioner is rejected. Keeping in view the serious nature of

offences involved in this case, notwithstanding any order in administrative side of this Court, the trial court is directed to take up the trial of the case

expeditiously and to conclude the trial within six months from the date of receipt of this order by the trial Court. It is made clear that the trial be

conducted and witnesses be examined by observing the precautions relating to COVID- 19 pandemic.