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Judgment
9 paragraphs · 304 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 06.07.2023 in connection with Ghasipura P.S. Case No.218 of 2023 corresponding to G.R. (GN) Case No.351 of 2023 pending in the Court of learned NGN, Ghasipura for the alleged commission of offence under Sections 302/201/34 of IPC.
The prosecution case is that three persons including the petitioner and a lady hired a taxi being driven by the father of the informant. Subsequently, there was no information about the whereabouts of the taxi driver. On the next day, the dead body of the deceased was found lying within the jurisdiction of Ghasipura Police Station. The informant being called, went to the spot and identified the dead body, which was of his father. On the basis of CCTV footage of area near the taxi stand at College Square, it was revealed that the petitioner and the other two persons had hired the taxi. Being taken to custody, the petitioner confessed of having killed the deceased as there was a dispute relating to the fare. Save and except the confessional statement while in police custody, there is no other admissible evidence to show the complicity of the petitioner in the alleged occurrence.
Considering the above facts, I am inclined to allow the prayer for bail. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter may deem fit and proper to impose including the condition that he shall personally appear before the trial Court on each date of posting of the case without seeking any representation.
BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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