AJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner Ajay Kumar has been made accused for the offence under Section 341, 323, 324, 326/34 of the Indian Penal Code in connection with Nimiaghat P.S. Case no.88/2010, corresponding to G.R. No.2651 of 2010 which was instituted on the basis of the written report given by the one Sumitra Devi. In the FIR, there is overt act of assault alleged against this petitioner and it is also alleged that the petitioner had biten the ear-pinna of one Rakesh Kumar due to which the ear-pinna was severed. Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case. It is also stated that the co-accused has already been granted bail.

(3.) In the aforesaid facts and circumstances, I am inclined to release the petitioner on bail.