VIJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is in custody since 22.7.2010 who stands charged for the offence under Sections 302/120B of the Indian Penal Code as also under Section 27 of the Arms Act. His prayer for bail was twice permitted to be withdrawn earlier by this Court, however, with the liberty to renew his prayer in future. Pursuant to such liberty the Petitioner has renewed his prayer.

(2.) MR . C.S. Prasad, the learned Counsel submits that the complicity of the Petitioner appeared in the confessional statement of the co -accused Uma Shankar Singh which was recorded under Section 164 of Code of Criminal Procedure before the Judicial Magistrate. As there was no legal evidence against the co -accused Uma Shankar Singh and that the informant not being an eye witness was not examined, Uma Shankar Singh was admitted to bail by a coordinate Bench of this Court in B.A. No. 9085 of 2010 on 8.3.2011. There is no legal evidence against the Petitioner, the learned Counsel added.