AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioners and the learned A.P.P.
for the State through Video Conferencing. The lawyers have no objection with regard to the proceeding, which has been held through Video
Conferencing today at 11.00 a.m. They have no complain in respect to the audio and video clarity and quality.
Petitioners are accused for allegedly committing the offence punishable under Sections 302, 201/34 of the Indian Penal Code and Sections 3/4/5 of the
Prevention of Witch (Daain) Practices Act, in connection with Namkum Police Station Case No.70 of 2018 (G.R. No.2719 of 2018) corresponding to
Sessions Trial No.489 of 2018, pending in the Court of learned Additional Judicial Commissioner III, Ranchi.
Prayer for bail of the petitioners was earlier rejected. Counsel for the petitioners submits that other similarly situated co-accused have been granted
bail by this Court in B.A. No.9000 of 2020, B.A. No.1028 of 2020 and B.A. No.1733 of 2020.
Learned A.P.P. appearing for the State admits that the other similarly situated co-accused have been granted bail by this Court.
Considering the aforesaid fact, I am inclined to grant bail to the petitioners. Accordingly, petitioners, namely, Sagar Munda and Dimba Munda are
directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the
satisfaction of the learned Additional Judicial Commissioner III, Ranchi in connection with Namkum Police Station Case No.70 of 2018 (G.R. No.2719
of 2018) corresponding to Sessions Trial No.489 of 2018.
Further, I also direct the Jail Authority that before releasing the petitioners from jail, the Jail Authority should get the petitioners tested for COVID-19.
If the report is positive, then the District Administration will immediately take steps to isolate the petitioners and get them treated in the COVID
Centre by following all the protocols. This direction is given in the larger public interest and it should not be construed as a condition of bail.