Shiweshwar Mahto 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 moved this Court for grant of bail in connection with Pathargama P.S. Case No.61 of 2019 registered under sections 302/34 of the

Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed murder of Baburam Mahto.

It is further submitted that the allegations against the petitioner are all false and there is no eyewitness to the occurrence. It is next submitted that the

petitioner has been in custody since 18.06.2020 as has been mentioned in paragraph no. 13 of the bail application. It is lastly submitted that the

petitioner undertakes to cooperate with the trial of the case and also undertakes that he will not annoy or disturb the informant or her family members

in any manner during the pendency of the case and co-accused with similar allegations has already been released on bail by this court vide order dated

01.02.2021 passed in BA no. 13 of 2021, hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioner on bail. Accordingly, 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 S.D.J.M., Godda, in connection with Pathargama P.S.

Case No.61 of 2019 with the condition that the petitioner will cooperate with the trial of the case with further condition that he will not annoy or disturb

the informant or her family members in any manner during the pendency of the case.