Manjhi Marandi And Ors vs State Of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioners 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 petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

The petitioners have been made accused in connection with Tinpahar P.S. Case No.30 of 2020 corresponding to G.R. No.359 of 2020 registered

under Sections 376 (D), 379 of the Indian Penal Code.

Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners committed gang rape upon the victim and

committed theft. It is submitted that the allegation against the petitioners is false. Drawing attention of this Court towards the joint compromise petition

filed by the parties in the court of Sessions Judge-I, Rajmahal, Sahibganj, learned counsel for the petitioners submits that therein it has been averred

that friendly relationship has been established between the parties and because of a dispute regarding transaction of money, this case has been lodged.

It is then submitted that the petitioners undertake to co-operate with the trial of the case. It is lastly submitted that the petitioners have been in custody

since 12.03.2020 which is evident from para-1 of the instant bail application. Hence it is submitted that the petitioners be released on bail.

Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above named petitioners are directed to be enlarged 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

S.D.J.M., Rajmahal in connection with Tinpahar P.S. Case No.30 of 2020 corresponding to G.R. No.359 of 2020 with the condition that they will co-

operate with the trial of the case.