Sanjay Kujur vs State Of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner 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 petitioner the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioner has been made accused in connection with Raidih P.S. case no. 55 of 2020 instituted under sections 147, 148, 149, 341, 342, 302 of the

Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner along with seven named persons in

the FIR and 25-30 other villagers assaulted Sudeep Dundung, Prakash Kullu and Nilam Kujur and murdered them consequent upon the said three

deceased persons, murdering the co- villager of petitioner namely Mariyanus Kujur. It is then submitted by learned counsel for the petitioner that the

allegation against the petitioner is false and the allegation of assault took place on being enraged by the murder of co-villager. It is further submitted by

learned counsel for the petitioner that the petitioner has been in jail custody since 17.09.2020 as mentioned in paragraph 1 of the bail application and

the petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner.

Considering the facts of the case, 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 CJM, Gumla in connection with Raidih P.S. case no. 55 of 2020

subject to the condition that the petitioner will co-operate with the trial of the case.