Soma Munda @ Laden Munda And Ors vs State of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioners 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 petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

The petitioners have been made accused in connection with Khunti P.S. Case No.70 of 2014 (S.T. No.259 of 2019) registered under Sections 302,

201, 120 B, 34 of the Indian Penal Code.

Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners in furtherance of their common intention

have murdered the brother, sister and brother-in-law of the informant. It is submitted that the allegation against the petitioners is false. It is further

submitted that the main allegation is against Kundan Pahan and Ram Mohan Munda. It is next submitted that there is no specific role attributed to the

petitioners. It is also submitted that several co-accused, with similar allegations, have already been admitted to bail by different co-ordinate Benches of

this Court. It is then submitted that the petitioners undertake to co-operate with the trial with the case. It is lastly submitted that the petitioners have

been in custody since 22.09.2020 which is evident from para-06 of the instant bail application. Hence it is submitted that the petitioners be released on

bail.

Learned Addl. P.P. appearing for the State opposes the prayer for bail.

Considering the facts of this case, the above named petitioners are directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees

twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned Sessions Judge at Khunti in connection with Khunti

P.S. Case No.70 of 2014 (S.T. No.259 of 2019) with the condition that they will co-operate with the trial of the case.