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Judgment
18 paragraphs · 346 wordsHeard 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 Namkum P.S. Case No. 215 of 2019, corresponding to G.R. Case No.1788 of 2019 (S.T.
No.202 of 2020) registered under sections 307/ 326/34/302 of the Indian Penal Code and Section 27 of Arms Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that in furtherance of the common intention of the co-accused
persons, the petitioner murdered the son of the informant. It is next submitted that the petitioner shot at the son of the informant, who died during the
course of his treatment. It is submitted that the allegation against the petitioner is false. It is next submitted that only on the basis of the confessional
statement of the co-accused person, the petitioner has been implicated in this case. It is submitted that the co-accused has been granted bail by the
Co-ordinate Bench of this Court passed in B.A. No.1938 of 2020. It is next submitted that the petitioner undertakes to cooperate with the trial of the
case. It is further submitted that the petitioner has been in custody since 02.08.2019 as mentioned in paragraph 01 of the 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 A.J.C.XXI at Ranchi in connection with Namkum P.S. Case
No. 215 of 2019, corresponding to G.R. Case No.1788 of 2019 (S.T. No.202 of 2020) with the condition that he will cooperate with the trial of the
case.