Shree Ram Angaria vs State of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the 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 Parsudih P.S. Case No. 139 of 2019, corresponding to G.R. No.1145 of 2019 registered

under sections 147, 148,149,341,323,324,325,307,302 and 120B the Indian Penal Code.

Learned counsel for the petitioner submits that the allegation against the petitioner is that there was a clash inside the jail premises and it is alleged that

one Manoj Singh was murdered in the said clash and the petitioner was involved in his murder. It is submitted that the allegation against the petitioner

is false and general and omnibus in nature. It is next submitted that the petitioner had no intention to kill anybody. It is further submitted that there is no

specific role attributed to the petitioner. It is also submitted that the co-accused, with similar allegation, has been admitted to bail by co-ordinate Bench

of this Court. It is then submitted that the petitioner undertakes to co-operate with the trial of the case. It is lastly submitted that the petitioner has been

in custody since 03.08.2019 as mentioned in paragraph 1 of the 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 Additional Chief Judicial Magistrate, Jamshedpur in connection

with Parsudih P.S. Case No. 139 of 2019, corresponding to G.R. No.1145 of 2019 with the condition that he will co-operate with the trial of the case.