Munna Singh vs State of Jharkhand

The present application has been filed for grant of regular bail to the petitioner in connection with Pandu P.S. Case No.08 of 2019, registered under

Sections 302/ 201/34 of the Indian Penal Code.

Learned counsel for the petitioner has submitted that the petitioner is in judicial custody since 06.01.2020. It has been further submitted that the F.I.R.

is against unknown person and subsequently, on the stage of investigation, the name of this applicant has surfaced in the present case. It has been

further submitted that except confessional statement of co-accused, namely, Chandan Kumar Singh, no material is available against this petitioner.

There are some witness of last seen. Thus, there is no sufficient material to implicate the petitioner. Hence, the petitioner deserves to be enlarged on

bail.

Learned A.P.P. while opposing the prayer for bail of the petitioner has referred the case diary and submitted that the petitioner has seen going

towards the place of occurrence with the deceased. The confessional statement of the co- accused leading to recovery of dead body is another

circumstance, as such he does not deserve the privilege of bail.

Perused the record and considering the material available on record, it appears that material available is circumstantial in nature and there is no eye

witness to the incident, the petitioner, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with

two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Palamau at Daltonganj in connection with Pandu P.S.

Case No.08 of 2019 subject to the conditions that the petitioner will submit self attested copy of his Aadhar Card and also give his mobile number

before the learned court below which he will not change during pendency of this case without prior permission of the court.