AI Structured Summary
Not yet generated for this judgment
Judgment
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 Bano P.S. Case No.52 of 2018 corresponding to G.R. No.371 of 2018 registered under
Sections 302, 34 of the Indian Penal Code, Section 27 of the Arms Act and Section 17 of C.L.A. Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in the murder of the husband of
the informant namely- Yogendra Singh. 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 confessional statement of co-accused Jageshwar Singh @ Jage who has already been admitted to bail
by this Court vide order dated 01.02.2021 passed in B.A. No.12113 of 2020. It is also submitted that charge-sheet has already been submitted in this
case. It is then submitted that the petitioner undertakes to co-operate with the trial of the case. It is lastly submitted that the petitioner has been in
custody since 17.02.2020 which is evident from para-1 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 Judicial
Magistrate-1st Class, Simdega in connection with Bano P.S. Case No.52 of 2018 corresponding to G.R. No.371 of 2018 with the condition that he will
co-operate with the trial of the case.