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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record. The petitioner has been made an accused in Gumla P.S. Case No. 197 of 2016 corresponding to G.R. No. 506 of 2016 (S.T. No. 235 of 2016), registered for offence under Section 302 IPC .
Referring to statement of the witnesses including the alleged eye-witness-wife of Pancham Kharia, Mr. Abhay Kumar Chaturvedy, the learned counsel for the petitioner submits that the prosecution witnesses have not supported the case against the petitioner that he is the one who has killed Bigani Kharia. The petitioner is in judicial custody since 20.05.2016.
The learned APP opposing the prayer for grant of bail submits that since the dead body was found inside the house it is for the petitioner to explain the cause of death of his wife.
In view of the deposition of the witnesses in the court and having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-III Gumla in connection with Gumla P.S. Case No. 197 of 2016 corresponding to G.R. No. 506 of 2016 (S.T. No. 235 of 2016), with the condition that he shall remain physically present on each and every date during the trial, except for special circumstances.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.