LAWS(JHAR)-2010-12-175

ANJANI KUMAR SINHA Vs. STATE OF JHARKHAND

Decided On December 21, 2010
Anjani Kumar Sinha Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State. Petitioner is an accused in a case registered u/s 302 and 201/34 of the I.P.C read with section 27 of the Arms Act in connection with Sadar(Satbarwa O.P.) P.S. Case No. 169 of 2010 corresponding to G.R. Case No. 716 of 2010 pending in the court of Chief Judicial Magistrate, Palamau at Daltonganj.

(2.) It appears that petitioner is directly named in the F.I.R and from the case diary also it appears from the confessional statement of the petitioner himself that he had called the deceased at the instance of one Khan Sahab and in the jungle the deceased was done to death, while petitioner was allowed to let go away which create suspicion and shows that petitioner was involved in the conspiracy.

(3.) In that view of the matter, I am not inclined to enlarge the petitioner on bail. Hence, the prayer for bail is rejected. However, after the trial begins and if the trial is not concluded within a period of 4 months,petitioner may renew his prayer .