BISHU 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-Bishu Oraon with prayer to release on bail in connection with Pithoria P.S. Case No. 90 of 2021, registered under Sec. 302 of the Indian Penal Code, pending in the court of the Judicial Magistrate, 1st Class, Ranchi.

(3.) Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged by the son of the deceased with these allegations that on 3/8/2021 in the evening accused Bishu Oraon of his village had assaulted to his father whereby one hand and and one leg of his father was fractured. He was admitted to Anand Nursing Home, Kanke and during treatment his father died.