SURESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State.

(2.) This bail application has been filed on behalf of the abovenamed applicant with prayer to release on bail in connection with Sessions Trial Case No.21 of 2019 arising out of Jainagar P.S. Case No.198 of 2014 registered under Ss. 341, 323, 324 and Sec. 307 read with Sec. 34 of the Indian Penal Code pending in the court of learned Additional Sessions Judge-III, Koderma.

(3.) Mr. Randhir Kumar, learned counsel for the applicant has submitted that the first information report of this case was lodged by the informant against two named accused persons, namely, Suresh Yadav and Manoj Yadav with these allegations that his father was coming to his house after ploughing the field. On 23/10/2014 at 8 O' Clock of morning, Suresh Yadav and Manoj Yadav of his village had assaulted to his father with a hard and blunt substance (Juwath), whereby he became unconscious on account of sustaining injuries. The blood was oozing from the nose and mouth of his father and he was taken to hospital.