VINOD Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the petitioner undertakes to remove the defect as pointed out by the office in due course. Petitioner has been made an accused in connection with S.T. No.100 of 2021 arising out of Murhu P.S. Case No. 98 of 2020, registered under Sec. 302 of the Indian Penal Code and Sec. 27 of the Arms Act, pending in the Court of learned D.A.S.J.-II, Khunti.

(2.) It is alleged that dead body of an unknown person was found near Binda Bazar Tand at Khunti-Chaibasa main road. Petitioner is not named in the F.I.R. From the impugned order, it appears that the name of the petitioner has transpired in the confession of co-accused.

(3.) Learned counsel for the State has submitted that one of the witnesses in para-84 has stated that petitioner was last seen with the deceased. The date of occurrence is on 17/9/2020, the statement of the witness at para-84 has been recorded on 24/12/2020 i.e., after three months from the date of occurrence. Petitioner is in custody since 15/1/2021. Regard being had to the facts and circumstance of the case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs.20,000.00 (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned D.A.S.J.-II, Khunti, in connection with S.T. No.100 of 2021 arising out of Murhu P.S. Case No. 98 of 2020.