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Judgment
Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the
stamp reporter within two weeks after the lockdown period is over.
In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
The petitioner has moved this Court for grant of bail in connection with Maranghada P.S. Case No.26 of 2019, S.T. No. 27 of 2020 registered under
sections 302/201/34 of the Indian Penal Code.
The learned counsel for the petitioner submits that the allegation against the petitioner is that an unidentified headless dead body was found and later
on it was identified to be the dead body of the father of the informant and the son of the deceased disclosed that the deceased was dragged out by
Jadu Munda and later on he was found dead. It is further submitted that the allegations against the petitioner are all false and he has been implicated in
this case on the basis of confessional statement of the co-accused persons. It is next submitted that the petitioner has been in custody since
11.04.2020 as has been mentioned in paragraph no. 14 of the bail application. It is then submitted that the co-accused person has already been
admitted to bail by a coordinate Bench of this Court vide order dated 07.07.2020 passed in B.A. No.3743 of 2020. It is lastly submitted that the
petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to
enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees
Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned District & Additional Sessions Judge-II, Khunti, in
connection with Maranghada P.S. Case No.26 of 2019, S.T. No. 27 of 2020 with the condition that he will cooperate with the trial of the case.