JAYANT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sheo Kumar Singh, learned counsel for the petitioner and Mr. Abhay Kr. Tiwari, learned A.P.P. for the State.

(2.) This revision application is directed against the order dated 30.05.2017 passed by the learned Additional Sessions Judge-I, Palamau at Daltonganj in Criminal Appeal No. 30 of 2017, whereby and where-under the order dated 19.04.2017 passed by the learned Principal Magistrate, Juvenile Justice, Board, Palamau at Daltonganj in connection with Chhattarpur P.S. Case No. 90 of 2014, corresponding to G.R. Case No. 960 of 2014, rejecting the prayer for bail of the petitioner has been affirmed.

(3.) It has been submitted by the learned counsel for the petitioner that there is no direct evidence against the petitioner of committing the murder of the deceased. Learned counsel for the petitioner submits that merely because of the fact that the deceased was having a love affair with one Farzana Khatoon upon whom the petitioner as well as Pappu Singh had an evil eye he has been implicated. It has been submitted that the petitioner is in remand home since 30.11.2016. It has also been submitted that the father of the petitioner has given an undertaking that he shall keep the petitioner in proper care and shall not allow him to come in contact with any anti social elements.