Bharat Singh @ Rajballabh Singh @ ... vs The State Of Jharkhand
2021 Latest Caselaw 321 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  B.A. No.11531 of 2020
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Bharat Singh @ Rajballabh Singh @ Rajballav Singh ... Petitioner Versus The State of Jharkhand ... Opposite Party

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Petitioner : Mr. Sanjay Kr. Tiwari, Adv.

        For the State               : Mr. V. Roy, Addl. P.P.
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02/21.01.2021       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.108 of 2020 instituted under Sections 323/ 324/341/342/307/504/506/34 of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of the common intention of the co-accused persons has attempted to murder the informant and his brother. It is submitted that the allegation against the petitioner is false. It is also submitted that there was admitted land dispute between the parties and the petitioner had no intention to kill anybody. It is further submitted that the brother of the petitioner had lodged an F.I.R. against the informant party which was registered as S.T. Case No.432 of 1995 and the the informant of this case along with the co-accused persons of that case were convicted by the judgment dated 12.04.2002 passed by Assistant Sessions Judge, Jamshedpur. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 09.11.2020 which is evident from para-01 of the instant 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 A.C.J.M. at Jamshedpur in connection with Parsudih P.S. Case No.108 of 2020 with the condition that he will co-operate with the trial of the case.

Animesh/                      (Anil Kumar Choudhary, J.)