LAKA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard 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 Bundu P.S. Case no.89 of 2010, corresponding to G.R. No.3091 of 2010. There is allegation against the petitioner and other co-accused to have taken away the deceased along with them and they were assaulting him and thereafter the dead body of the deceased of found. In the facts and circumstances of the case, I am not inclined to release the petitioner on bail.