HARENDRA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P

(2.) The petitioner has approached this Court for grant of regular bail in connection with Manika P. S. Case No. 19 of 2023, corresponding to G.R. No. 349 of 2023, S.T. No. 250 of 2023, registered for the offence under Ss. 302/201 of Indian Penal Code, pending in the Court of learned Sessions Judge, Latehar.

(3.) Learned counsel for the petitioner submits that the petitioner has been arrested on the basis of his confessional statement, but admittedly it is not permissible in the eye of law. Learned counsel submits that the alleged blood stained knife as well as shirt which were seized by the prosecution has either not sent for F.S.L or no report has been received by the prosecution and the petitioner is lying in custody since 3. 04.2023. He lastly submits that since there is no eye witness and no F.S.L. Report has been received by the prosecution and charge has already been framed in this case and he is ready to abide by any condition imposed by this Court; as such the petitioner may be enlarged on bail.