SUNNY MAHTO @ SUNNY MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Sections 323, 302 of the Indian Penal Code and 27 of the Arms Act, in connection with S. T. Case No. 284 of 2009, G. R. case No. 922 of 2009 arising out of Parsudih P.S. Case No. 71 of 2009. There is direct allegation against the petitioner to have fired pistol upon the deceased injuring him and the deceased died in course of treatment. In the facts and circumstances of the case, I am not inclined to release the petitioner Sunny Mahto @ Sunny Mahato on bail.

(2.) Accordingly, the prayer for bail of this petitioner is rejected.