MARUTI MANNA AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the State.

(2.) This is an application for anticipatory bail flied by the petitioners in connection with Nala ( Bindapather ) PS case No. 162 of 2012 pending in the court of learned ACJM, Jamtara. It reveals from FIR that the accused persons followed the deceased on a motor cycle while he was returning home from the court. On the way, the accused persons killed him and threw the dead body within bushes. The incident was witnessed by Milan Manna who happens to be the son in law of the deceased. The matter was informed to the family members and thereafter the son of the deceased has lodged this case.

(3.) It is submitted that the deceased died in road accident, but the accused persons have been implicated with false allegation due to enmity.