Shila Devi vs State Of Jharkhand And Ors

The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10.30 A.M. They have no

complaint in respect to the audio and video clarity and quality.

Defects, pointed out by the office, are hereby ignored. Heard learned counsel appearing for the petitioner and the learned counsel for the State, who

opposes the prayer for bail of the petitioner.

The petitioner is an accused for allegedly committing offence punishable under Sections 364/34, 302, 201, 120 B of the Indian Penal Code.

Petitioner has renewed her prayer for bail, which was earlier rejected by this court on merits on 28.06.2018.

It is submitted that the petitioner is in custody since 10.09.2017 and the allegation against her is that on her confessional statement, the dead body was

recovered. The trial has not yet concluded.

Considering the fact that the trial has not yet concluded and the Petitioner is in custody since 10.09.2017, I am inclined to enlarge the petitioner on bail.

Accordingly, petitioner namely, Shila Devi is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of

the like amount each to the satisfaction of Additional Sessions Judge-III, Palamau at Daltobnganj in connection with S.T. Case No. 05 of 2018, arising

out of Manatu P.S. Case No. 52 of 2017 (G.R. No. 2023/2017), subject to the following conditions:

(i) One of the bailers should be her close relative having sufficient landed property in his/ her own name within the District.

(ii) The petitioner will not change her residential address without permission of the Court and will submit a proof of her residential address at the time

of furnishing bail bonds.

(iii) The petitioner will appear before the trial court and will mark her attendance either virtually or physically on each and every date, so fixed in the

trial, till conclusion of the trial, failing which her bail bonds shall stand cancelled and the trial court will take all coercive steps to arrest the petitioner.

With the aforesaid conditions, this application stands allowed.