Sudhir Singh vs The State Of Jharkhand
2021 Latest Caselaw 619 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No.1387 of 2019

    Sudhir Singh                                    ......       Petitioner

                            Versus
    The State of Jharkhand                          .....   Opp. Party
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

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For the Petitioner : Mr. Birendra Burman, Advocate For the State : Mr. Rajesh Kumar, A.P.P

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               th
09/Dated: 09        February, 2021

1. This revision is directed against the judgment/ order dated 03.09.2019, passed by the court of learned Additional Sessions Judge -I -cum- Special Judge, Children Court, Palamau at Daltonganj in S.T. No.313 of 2019, whereby the prayer for bail of the petitioner has been rejected in connection with Tarhasi P.S. Case No.30 of 2018, corresponding to G.R. No.925 of 2018, registered under Section 302 read with 34 of the Indian Penal Code.

2. Heard learned counsel for the petitioner and learned A.P.P. On perusal of post-mortem report as recorded in para

- 54 of the case diary, it appears that in the opinion of the Doctor the cause of death was asphyxia due to hanging. Co- accused named in the F.I.R has been granted bail by a co- ordinate Bench of this Court.

Since the case of the petitioner stands on the same footing, I am inclined to enlarge the petitioner on bail on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of like amount each to the satisfaction of learned Additional Sessions Judge -I -cum- Special Judge, Children Court, Palamau at Daltonganj, in connection with Tarhasi P.S. Case No.30 of 2018, corresponding to G.R. No.925 of 2018, on the condition that one of the bailors shall be a close relative/ natural guardian, who shall give an undertaking (i) to ensure the good behaviour of the petitioner, (ii) to ensure that the petitioner does not come in contact with any anti-social elements, and (iii) produce the petitioner before the trial court as and when directed

by the court below.

3. In case of any adverse report, the trial court is at liberty to pass necessary order in accordance with law. The petitioner shall co-operate and be present before the trial court as and when directed, till conclusion of the proceeding.

4. With the aforesaid direction, the revision is, hereby, allowed.

(AMITAV K. GUPTA, J.) Chandan/-