JHAMAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioners are accused in Nawadih P.S. case no.73 of 2003 registered under sections 413/414 of the Indian Penal Code. This application has been filed for grant of regular bail to the petitioners but while the matter was pending, mother of petitioner no.2 has died on 7.9.2013. To that effect, a supplementary affidavit has been filed. On that basis, prayer has been made on behalf of the petitioners that the petitioner no.2 be admitted to bail provisionally so that he perform "Shardh ceremony" of his mother, which is likely to be performed from 19.9.2013 to 21.9.2013 and therefore, the petitioner no.2 be admitted to provisional bail.

(3.) In support of his submission, a certificate issued by Mukhiya, Kharpito Gram Panchayat and also a certificate issued by Up-Pramukh, Nawadih, Bokaro have been annexed.