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Judgment
Case-diary has been received and counter-affidavit has already been filed.
Heard the learned counsels appearing for the parties and perused the documents on record.
Petitioner has been made an accused in connection with Manjhgaon P.S. Case No. 10 of 2016 registered for offences under Sections 302, 201/34 I.P.C .
On an allegation that the victim accompanied the petitioner to the petitioner''s house for drink (Hariya) and he was last seen near the pond in the company of the deceased on 10.08.2016, the petitioner has been remanded to judicial custody on 11.11.2016. A dead body was recovered on 17.08.2016 and post-mortem examination over the dead body was conducted on the same day. The doctor had opined that the death has occurred within 24 hours. In the fardbeyan the informant has stated that on enquiry the petitioner has informed her that he left the deceased after they had drinks together.
The learned A.P.P. has opposed the prayer for grant of bail.
Having regard to the facts and circumstances of the case, the petitioner-above named, namely, Mishra Maharana @ Mishara Maharana 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, one of the bailors shall be Class I legal heir of the petitioner, to the satisfaction of the learned Sessions Judge, West Singhbhum at Chaibasa in connection with Manjhgaon P.S. Case No. 10 of 2016 corresponding to G.R. No. 333 of 2016 (S.T. No. 38 of 2017), on the following conditions:
(i) he shall appear during the trial on each and every date except, for special circumstances, and (ii) he shall not change his place of residence without prior permission of the Court. 7. The instant application is allowed. Let a copy of this order be transmitted to the trial Court through FAX.