MANGAL SINGH BIRUA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application for grant of regular bail in connection with S.T. No. 04 of 2011 arising out of Manjhari P.S. Case No. 11 of 2010 (G.R. Case No. 123 of 2010), registered under Section 302/34 I.P.C., pending in the court of learned Sessions Judge, Chaibasa, has been filed on behalf of petitioners, named above.

(2.) It reveals from the F.I.R. that the petitioners who are named in the F.I.R. alleging that Mangal Singh Birua (deceased) has committed rape on the wife of one of the the petitioner, namely, Konka Ban Singh, forcibly kidnapped Mangal Singh Birua from his house in presence of informant who happens to be the wife of deceased. On the following morning the dead body of Mangal Singh Birua was thrown near the house of Munda and Munda of the village directed the informant to take the dead body from the place.

(3.) It is submitted that some of the accused having more or less similar allegation, have been granted bail vide B.A. Nos. 1548 of 2011 and 3787 of 2011. No specific overtact has been alleged against any of the petitioner.