ANIL MAHTO 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 S.T. Case No.261 of 2022 arising out of Keredari P.S. Case No.118 of 2021 registered under Ss. 147, 148, 149, 302/34 of the Indian Penal Code, Sec. 27 of the Arms Act and Sec. 17 of the CLA Act pending in the court of learned Additional Sessions Judge-IV, Hazaribag.

(3.) Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against unknown person with the allegations that on 11/11/2021 in the morning, the informant along with his elder brother, namely, Kedar Thakur and his family was returning after Chhath Pooja. In the meantime, five persons intercepted them and two of them opened fire indiscriminately upon the elder of the informant-Kedar Thakur, who died on the spot.