Vishnu Munda @ Surju @ Sukhram Munda 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 been made accused in connection with Murhu P.s. case no. 05 of 2015 instituted under sections 147, 148, 149, 302 of the Indian

Penal Code, section 27 of Arms Act, and section 17 of CLA Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in murder of the

daughter of the informant and from the local, people the informant came to know that the extremist of MCCI along with 4-5 unknown person, killed

the daughter of the informant. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false and the

petitioner has been implicated in this case on the basis of the confessional statement of the co-accused persons. It is further submitted by learned

counsel for the petitioner that the petitioner has been in jail custody since 18.02.2019 as mentioned in paragraph 15 of the bail application and the

petitioner is ready and willing to co-operate with the trial of the case and co-accused with similar allegations have already been released on bail by a

co- ordinate Bench of this court vide order dated 28.08.2019 passed in BA no. 5500 of 2019 hence, the petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, 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 Sessions

Juge, I/c, Khunti in connection with Murhu P.s. case no. 05 of 2015 subject to the condition that the petitioner will co-operate with the trial of the case.