BIRSAI ORAON 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 applicant-Birsai Oraon with prayer to release on bail in connection with Bishunpur P.S. Case No. 28 of 2016, corresponding to S.T. No. 82 of 2017, registered under Sec. 302 of the Indian Penal Code, pending in the court of the Additional Sessions Judge- II, Gumla.

(3.) Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against Birsai Oraon by the son of deceased with these allegations that on 28/12/2016 at the house of Kamil Oraon some altercation between the applicant and his father Etwa Oraon took place. On this, father of the informant made to the applicant to understand and the applicant-Birsai Oraon got annoyed. He brought Tangi from his house and assaulted to the father of the informant whereby he died.