JAGARNATH SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and learned Counsel for the State.

(2.) THIS is an application for grant of regular bail in a case registered under Sections 364A, 302, 201 and 120B of the Indian Penal Code. It is submitted by the learned Counsel for the Petitioner that the Petitioner is not named in the F.I.R and during investigation it has transpired that the deceased Gopal Verma was kidnapped and confined by David Godir, Sujit Singh and Prasuran Nonia and subsequently dead body was recovered on the confessional statement of Rajesh Saw and Prasuran Nonia and the only allegation against the Petitioner is that he is related to the main accused persons and the investigation shows that he had talked with the main accused persons. It is further submitted by the learned Counsel for the Petitioner that the other similarly situated coaccused namely, Sarika Devi and Vijay Kumar Sharma against whom there are same allegations, have been granted bail by this Court in B.A. No. 5892 of 2010 and B.A. No. 6007 of 2010 respectively vide order dated 15.09.2010 and another coaccused namely, Abhimanyu Nonia has been granted bail by this Court in B.A. No. 6251 of 2010 vide order dated 07.09.2010.

(3.) IN the facts and circumstances of the case, Petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/(RupeesTen Thousand) with two sureties of the like amount each to the satisfaction oflearned Chief Judicial Magistrate, Dhanbad in connection with Nirsa P. S. CaseNo. 106 of 2010 corresponding to G. R. No. 1340 of 2010,subject to the condition that one of the bailers would be the local resident having property within the jurisdiction of the court concerned.