BHARAT LAL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has been made accused in connection with Chiniya P.S. Case No. 09 of 2022 (G. R. No. 618 of 2022), registered for the offence under Sec. 341, 323, 385, 387, 504, 506, 34 of the Indian Penal Code and under Sec. 17 of C.L.A. Act, pending in the court of learned Judicial Magistrate, 1st Class, Garhwa.

(3.) As per F.I.R. which was lodged against the unknown miscreants, allegation is that on 2/3/2022 at about 7:30 P.M. some unknown miscreants riding on 3-4 motorcycles came and assaulted the informant and one Arshad Raja with lathi and danda and asked Rs.3.00 lakhs as extortion money for continuation of their work. They were members of T.P.C. Learned counsel for the petitioner has submitted that name of the petitioner has been surfaced in this case on the basis of confessional statement of the co-accused and his self-confession recorded by police and there is no allegation of transaction regarding payment of extortion money. Petitioner was not put on T.I.P and there is no other material to connect him with the alleged offence. The petitioner is languishing in Judicial custody since 20/6/2022 without any rhymes and reasons. It is also submitted that petitioner is ready to co-operate in the trial of the case by remaining physically present on each and every date and shall not indulge in tampering with the prosecution evidence or influencing the prosecution witnesses, hence, the petitioner may be enlarged on bail.