KALLU RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD teamed counsel appearing for the petitioner and learned A.P.P. appearing for the State. Learned counsel appearing for the petitioner submits that while the trial was going on against Dego Rai on the charge of committing rape upon Kunti Kumari, the said Dego Rai allegedly told the mother of the victim that they will secure acquittal by managing the things. Subsequently, the said Parwati Devi (Kunti Kumari) was found dead and, therefore, the case was lodged raising suspicion against Dego Rai, Shyam Sundar Rai and others. Subsequently, in course of the investigation, the petitioner was also made an accused in this case, as it has been alleged that at one point of time, the petitioner who happened to be the cousin of Dego Rai. had also said something in favour of Dego Rai and only on this suspicion, the petitioner has been made accused in this case and, therefore, the petitioner also deserves to be admitted on bail, particularly. when Dego Rai has been admitted to bail by this Court.

(2.) REGARD being had to the facts and circumstances of the case, the above -named petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (ten thousand) with two sureties of the like amount each, to the satisfaction of learned Court of 2nd Additional Session Judge. Deoghar in connection with Madhupur P.S. Case No. 116 of 2007. arising out of G.R. No. 274 of 2007 (S.C. No. 9A of 2008).