SANJAY ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner Sanjay Oraon in connection with Kisko P.S. Case No. 23 of 2009 ( G.R. No. 154 of 2009) pending in the court of learned Judicial Magistrate, Lohardaga is moved by Sri Pradeep Kumar Deomani. No body appears on behalf of State.

(2.) It is alleged that the petitioner abducted informant's husband. Thereafter informant's husband never returned. On 17.04.2009, the dead body of informant's husband found from the river.

(3.) It is submitted that the petitioner is Sepoy in Bihar Regiment and he was on duty from 01.01.2009 to 09.09.2009, thus, the question of his presence at the place of occurrence does not arise. There is nothing to show that informant had any personal grudge to falsely implicate the petitioner. There is strong circumstantial evidence against petitioner. Under the said circumstance, I am not inclined to accept the aforesaid contention raised by learned counsel for the petitioner.