RAMCHANDRA RAM Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) BAIL application filed by petitioner Ramchandra Ram is moved by Sri Sarju Prasad, learned counsel for the petitioner and opposed by Sri D.K. Chakraverty, learned Additional PP. In the first information report it is alleged that petitioner, who is driver of Truck No. JH -01 -AC -4815, had assaulted deceased with iron rod. But at paragraph No. 7 of the case diary one of the eye witness stated that deceased received injury in course of an accident caused by another truck. From perusal of first information report I find that petitioner had no motive to commit murder of deceased. It also appears that petitioner is in custody from 25.01.2012.

(2.) CONSIDERING the aforesaid facts and circumstance, I allow this application and direct the court below to enlarge the petitioner, above named, on bail on his furnishing bail bond of Rs. 10,000/ -(Ten thousand) with two sureties of like amount each to the satisfaction of Sri Uttam Anand, Judicial Magistrate, Ranchi in connection with Khelari P.S. Case No. 10 of 2012 corresponding to G.R. No. 422 of 2012.