VIKASH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner above-named who is in custody since 26/10/2022 has moved this Court for grant of regular bail in connection with Taljhari P.S. Case No.65 of 2022 (S.T. No.45 of 2023) registered under Ss. 302 & 34 of the Indian Penal Code and 27 of the Arms Act.

(2.) Heard the parties.

(3.) As per the case of prosecution, informant of the case is father of the deceased and it has come in the FIR that his son after marriage was living along with his wife in the matrimonial home. There was estranged relationship between husband and wife and they were on quarrelling terms. He partly worked at Delhi and on 12/10/2022, he had come to his matrimonial home. It is alleged that unknown persons had committed murder of his son.