Sukra Lohra vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the 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 Karanj P.S. Case No.07 of 2020 registered under sections 302/120B of the

Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in criminal conspiracy with the co-accused

persons have committed murder of the brother of the informant namely Suresh Lohra. It is further submitted that the allegations against the petitioner

are all false and there is specific allegation against the co-accused -Srinath Lohra of assaulting the deceased with an axe on his head and there is

allegation against the petitioner of assaulting the deceased with a lathi. It is then submitted that charge sheet has already been submitted in this case. It

is next submitted that the petitioner has been in custody since 12.08.2020 as has been mentioned in paragraph no. 01 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 in

any manner during the pendency of the case. 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., Gumla, in connection with Karanj P.S. Case

No.07 of 2020 with the condition that he will cooperate with the trial of the case and will not annoy or disturb the informant in any manner during the

pendency of the case.