PANKAJ KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the counsels.

(2.) The learned counsel for the petitioner has submitted that the petitioner is innocent and has committed no offence whatsoever alleged in the FIR. The learned counsel has further submitted that the petitioner has been implicated in this case due to confessional statement of the co-accused, namely, Sandip Kumar Yadav. The co-accused, namely, Sandip Kumar Yadav was apprehended by the police and he admitted the name of the petitioner and during course of search the petitioner was not present in his house but the police recovered one loaded country made pistol, one Samsung tab and Rs.20,000.00 from the house of the petitioner. The learned counsel has further submitted that the co-accused, namely, Sandeep Kumar Yadav in BA No.3224 of 2018, Sunil Kumar Yadav in Cr. Revision No.717 of 2018 and Laxman Kumar Yadav @ Tinku @ Laxman Pd. Yadav in BA No.4809 of 2018 have been granted bail by different Benches of this Court vide orders dtd. 20/4/2018, 5/7/2018 and 13/9/2018 respectively. The learned counsel has further submitted that the case of the petitioner stands on same footing. Moreover, the petitioner is in custody since 7/6/2022. Therefore, petitioner may be released on bail.