Mangal Soren And Ors vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

The petitioners have moved this Court for grant of bail in connection with Poraiyahat P.S. Case No.130 of 2019 registered under sections 302/201/34

of the Indian Penal Code.

The learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were involved in the murder of husband

of the informant namely Manoj Soren. It is further submitted that the allegations against the petitioners are all false and the petitioners are not named

in the F.I.R. It is then submitted that there is no eyewitness to the occurrence and the petitioners have been implicated in this case as they were found

roaming around the house of the co-accused -Bitti Murmu, on the date of occurrence. It is further submitted that the co-accused persons have already

been admitted to bail by the coordinate Benches of the Court vide order dated 14.01.2020, passed in B.A. No. 48 of 2020 and vide order dated

10.08.2020, passed in B.A. No. 4743 of 2020. It is next submitted that the petitioner no.1 has been in custody since 13.10.2020, petitioner no.2 since

22.09.2020 and petitioner no.3 since 13.10.2020 as has been mentioned in paragraph no. 13 of the bail application. It is lastly submitted that the

petitioners undertake to cooperate with the trial of the case. Hence, it is submitted that the petitioners be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioners on bail. Accordingly, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/-

(Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate -1st Class, Godda, in

connection with Poraiyahat P.S. Case No.130 of 2019 with the condition that they will cooperate with the trial of the case.