Karma Oraon 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 Karra P.S. Case No.46 of 2011 corresponding to G.R. No.325 of 2019 (S.T. No.199 of

2017) registered under Sections 449, 307, 302, 34 of the Indian Penal Code and Section 27 of the Arms Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed the murder of the father of the

informant. It is submitted that the allegation against the petitioner is false. It is next submitted that though the petitioner is not named in the F.I.R. yet

without putting him on T.I.P., charge-sheet has been submitted against him. It is also submitted that though the charge was framed on 22.12.2018 but

not a single witness has been examined in this case as yet. 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 12.04.2012 which is evident from para-11 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 Additional Sessions Judge-I, Khunti in connection with Karra

P.S. Case No.46 of 2011 corresponding to G.R. No.325 of 2019 (S.T. No.199 of 2017) with the condition that he will co-operate with the trial of the

case.