YAMUNA GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) Petitioner has been made accused for the offence under sections 364,302,201/34 of the Indian Penal Code in connection with Hunterganj P.S. Case No. 26 of 2010 corresponding to G.R. No. 279 of 2010 which relates to the double murder.

(3.) Learned counsel for the petitioner submits that there is no eye witness to the occurrence. Petitioner has been made accused only on the confession of the co- accused, who has confessed his own guilt. Learned A.P.P. has opposed the prayer for bail. In the facts and circumstances of the case, particularly in the fact that there is no eye witness to the occurrence and petitioner has been made accused on the basis of the confessional statement of the co- accused, I am inclined to release the petitioner on bail.