Ranjit Lal vs State of Jharkhand

Heard the parties through video conferencing.

The petitioner has been made accused in connection with Namkum P.S. Case No. 266 of 2019 corresponding to S.T. No. 45 of 2020 registered under

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

Learned counsel for the petitioner submits that the allegation against the petitioner is that he was involved in commission of murder of the deceased-

Vishnu Kumar Srivastav. It is submitted that the allegation against the petitioner is false. It is next submitted that the petitioner is neither directly

involved in the alleged offence nor named in the F.I.R. and there is no eye-witness to the occurrence and neither there is any direct evidence against

the petitioner to show involvement of the petitioner in the alleged offence. It is next submitted that the petitioner has been implicated in this case only

on the basis of confessional statement of the co-accused persons. It is also submitted that the co-accused, with similar allegations, has already been

released on bail by a co-ordinate Bench of this Court vide order dated 07.08.2020 passed in B.A. No.3325 of 2020. It is further submitted that the

petitioner was not put on T.I.P. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted

that the petitioner has been in custody 18.09.2019 as is evident from para-08 of the instant 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 A.J.C.-XVII, Ranchi in connection with Namkum P.S. Case

No. 266 of 2019 corresponding to S.T. No. 45 of 2020 with the condition that he will co-operate with the trial of the case.