Horil Yadav And Ors vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioners 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 petitioners the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioners have been made accused in connection with Basantrai P.S. case no. 53 of 2019 registered under sections 328, 302, 34 of the Indian

Penal Code.

Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners being the brothers-in-law (Saala)

of the deceased, have murdered the deceased by administering him poison. 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 petitioner have been implicated in this case on the

basis of suspicion It is further submitted by learned counsel for the petitioner that the petitioner no. 1 has been in jail custody since 25.08.2020 and

petitioner no. 2 has been in jail custody since 06.10.2020 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 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 J.M., 1st class, Godda in connection with Basantrai P.S. case

no. 53 of 2019 subject to the condition that the petitioners will co-operate with the trial of the case.