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Judgment
4 paragraphs · 211 wordsHeard the learned counsels appearing for the parties and perused the documents on record.
Contending that only on the basis of confessional statement of co-accused Loki Ram Pahan, petitioner has been implicated in Murhu P.S. Case No.03 of 2017, corresponding to G.R. No.12 of 2017, registered for the offence under Sections 302/201/34 IPC and Sections 3/4 of the Prevention of Witch (Daain) Practices Act, 1999, the learned counsel for the petitioner submits that the petitioner who is in judicial custody since 30.01.2017 deserves grant of bail.
Disclosure of name of an accused by a co-accused is only the starting point from where the investigation in respect of that accused proceeds. The learned trial court in its order dated 27.04.2017 has recorded that the witnesses have supported the prosecution case which has been recorded in various paragraphs in the case-diary. Not only that, there are other co-accused persons also who have confessed and complicity of the petitioner in the crime has surfaced. The petitioner is an accused in murder of Hindu Pahan.
Learned APP has opposed the prayer for grant of bail. Having regard to the facts and circumstances of the case, I am not inclined to grant bail to the petitioner, and accordingly, this application is dismissed.