BINOD KHATRI @ VINOD KHATRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) The petitioner has been made accused in connection with Golmuri P.S. Case No.312 of 2010, corresponding to G.R No.3235 of 2010, S.T. No. 329 of 2011 / 355 of 2011, for the offence under Sections 324, 326, 307, 302 / 34 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) The case relates to murder of the brother of the informant and the case was instituted against unknown. In view of the fact that the self-incriminating confessional statement of the petitioner had led to the recovery of the firearm, the earlier four bail applications of the petitioner were rejected on merits.