Kishan Kumar Gope 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 Manoharpur P.S. case no. 15 of 2020 instituted under sections 302/201 of the Indian Penal

Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner has murdered the sister 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 admittedly, the sister of the informant was living with the petitioner under one roof for a considerable period of time and

the petitioner has been implicated in this case on the basis of the suspicion. It is further submitted by learned counsel for the petitioner that there is no

eyewitness to the occurrence. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 07.05.2020

as mentioned in paragraph 1 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner

may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released 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 SDJM,

Porahat at Chaibasa in connection with Manoharpur P.S. case no. 15 of 2020 subject to the condition that the petitioner will co-operate with the trial

of the case.