VIJAY RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the respondent State.

(2.) This application has been filed for grant of regular bail to the petitioner in connection with Ramna P.S. Case No.117 of 2021 [S.T.Case No.290 of 2025], registered for the offence under Sec. 302, 506, 34 I.P.C, pending in court of learned Additional Sessions Judge-I, Nagar Untari, Garhwa.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is not named in the FIR and the petitioner happened to be cousin brother of the informant and they are in inimical terms and in the F.I.R the allegations are made against Nanda Paswan of killing the deceased namely, Shiv Bhuiyan who happened to be the father of the informant. He further submits that the petitioner has not been identified as committing murder of the father of the informant along with Nanda Paswan and the name of the petitioner has been taken by the police informer.