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Judgment
Heard the parties through video conferencing.
Learned counsel for the petitioner 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 petitioner, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioner has been made accused in connection with Murhu P.S. Case No. 06 of 2014, corresponding to G.R. No.52 of 2014, subsequently S.T.
No. 119 of 2018 registered under sections 147/148/ 149/302 of the Indian Penal Code and Section 27 of Arms Act, Section 17 CLA Act and Section
3/4 of Explosive Substance Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in murder of the husband of the
informant. It is alleged that five named extremists along with the petitioner has committed murder of the deceased. It is submitted that the allegation
against the petitioner is false. It is next submitted that there is no eye-witness to the occurrence. It is further submitted that the co-accused, with
similar allegation, has been admitted to bail by this Court vide order dated 11.01.2021 passed in B.A. 10680 of 2020. It is then submitted that the
petitioner undertakes to co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 04.04.2014 as
mentioned in paragraph 15 of the bail application. Hence it is submitted that the petitioner be released on bail.
Learned Addl. P.P. opposes the prayer for bail.
Considering the facts of this case, the above named petitioner is directed to be enlarged 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 Additional Sessions Judge-II, Khunti in connection with Murhu
P.S. Case No. 06 of 2014, corresponding to G.R. No.52 of 2014, subsequently S.T. No. 119 of 2018 with the condition that he will co-operate with the
trial of the case.