Markandey Singh And Ors vs State Of Jharkhand And Ors

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 Bankmore P.S. Case No.270 of 2020 registered under Sections 323, 341, 307, 34 of the

Indian Penal Code and Section 27 of the Arms Act.

Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners in furtherance of their common intention,

have attempted to murder the informant and his wife. It is submitted that the allegation against the petitioners is false. It is next submitted that there

was a free-fight between the parties and the informant brutally assaulted the petitioner No.1 and in this respect learned counsel for the petitioners

draws the attention of this Court towards the photograph of the petitioner No.1 kept at Annexure-2 page-14 of the brief. It is also submitted that the

allegation of firing is against the co-accused son of the petitioners namely Upendra Singh. 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 18.10.2020 which is evident from the impugned

order. Hence it is submitted that the petitioners be released on bail.