SUBHAM MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This application is directed against the order dated 28.9.2016 passed by the learned Principal Magistrate, Juvenile Justice Board, Khunti in connection with Murhu P.S. Case No. 34 of 2016, G.R. Case No. 158 of 2016 whereby and whereunder the prayer for bail of the petitioner has been rejected. A further challenge has been made to the order dated 23.12016 passed by the learned Sessions Judge, Khunti in Cr. Appeal No. 23 of 2016 by which order passed by the learned Principal Magistrate, Juvenile Justice Board, Khunti has been affirmed.

(3.) It has been stated by the learned counsel for the petitioner that no allegation has been levelled as against the petitioner in committing the murder of the deceased, save and except the confessional statement of the petitioner as well as the confessional statement of other co-accused persons namely Parmeshwar Mahto and Shabnam Kumari. It has also been stated that the petitioner is in remand home since 18.08.2016 and his mother has given an undertaking that the petitioner shall not be allowed to come in the company of anti-social element and shall not be subjected to the moral, physical and psychological danger. It has been submitted that similarly situated co-accused Rahul Pahan has been granted bail by this Court on 22017 in Cr. Revision No. 210 of 2017.