Johan Horo @ Johan Hogro vs State Of Jharkhand

Heard 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 Jariyagarh P.S. Case No.05 of 2020 registered under Sections 364/34 of the Indian Penal

Code and subsequently Section 302/201 of the Indian Penal Code has been added in the F.I.R. vide order dated 25.03.2020.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in causing disappearance of the

evidence of murder of Bhonbha Barla and Jhingi Barla. It is submitted that the allegation against the petitioner is false. It is further submitted that the

petitioner has been implicated in this case only on the basis of the confessional statement of Dukhya Barla and there is no allegation against the

petitioner of being involved in the murder of the said two deceased. It is also submitted that there is no eye-witness to the occurrence. It is then

submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody

since 26.03.2020 which is evident from para-21 of the instant 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 Chief

Judicial Magistrate, Khunti in connection with Jariyagarh P.S. Case No.05 of 2020 with the condition that he will co-operate with the trial of the case.