Rajmuni Paswan And Ors vs State of Jharkhand

Heard the parties through Video Conferencing.

The petitioners have been made accused in connection with Manjhiaon P.S. case no. 45 of 2020 instituted under sections 323, 325, 307, 504, 506, 188

read with Section 34 and 302 of the Indian Penal Code.

Learned counsel for the petitioners personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioners the defects pointed out by the Stamp Reporter are ignored for the

present.

Learned counsel appearing for the petitioners further submits that the allegation against the petitioners is that the petitioners in furtherance of their

common intention with the co-accused persons, attacked the informant and his family members including his father- Baban Ram, causing injuries to

them and his father succumbed to injuries during the course of his treatment, after three days of the occurrence. It is then submitted by learned

counsel for the petitioners that the allegation against the petitioners is false. It is further submitted by learned counsel for the petitioners that for the

selfsame occurrence, from the side of the petitioners, the wife of the petitioner no. 1 has also lodged Manjhiaon P.S. case no. 46 of 2020 and in that

several persons from the side of the petitioners also sustained injuries. It is further submitted by learned counsel for the petitioners that the petitioners

have been in jail custody since 20.06.2020 and 02 .06.2020 respectively and the petitioners are ready and willing to co-operate with the trial of the

case and they undertake not to annoy or disturb the informant or his family members in any manner during pendency of the case, hence, the

petitioners may be released on regular bail.

Learned Addl. P.P. opposes the prayer for regular bail of the petitioners.

Considering the facts of the case, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five

Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M., 1st class, Garhwa in connection with Manjhiaon P.S.

case no. 45 of 2020 with the condition that they will co- operate with the trial of the case and will not to annoy or disturb the informant for his family

members in any manner during pendency of the case.