BINOD VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is an accused in a case registered u/s 304(B),147,148,149,323,337,427 of the I.P.C . It is submitted by learned counsel for petitioner that he is not the member of the family of the informant's daughter Silpi Devi and he is only the neighbour and as per the F.I.R after hearing that Silpi Devi is dead as she has fallen in the well, when the informant along with relatives including brother-in-law, Shyamlal Sao went to the deceased's house and asked from her husband and in laws as to why they have killed their daughter for demand of motorcycle, then it is alleged that this petitioner, who is neighbour threw a piece of brick causing injury to Shyamlal Sao. Except that there is no allegation against the petitioner. Petitioner has nothing to do with the demand or torture or death caused to the victim lady. He has remained in custody from 1.8.2010.

(3.) Learned counsel for the State while opposing the prayer submitted that the aforesaid allegation is the only allegation leveled against petitioner. In the facts & circumstances of the case , since petitioner has remained in custody for some time and he is not the member of the accused family, hence, he is directed to be released on bail on furnishing bail bond of Rs.10,000(Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate Hazaribag in connection with Sadar(M) P.S. Case No. 531 of 2010 corresponding to G.R. Case No. 2380 of 2010 subject to the condition that bailors must be local having property within the jurisdiction of the court.