RAMLAL MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioner is in custody since 21.2.2008 for the alleged offence under Sections 302/34. IPC as also under Section 27 of the Arms Act. The FIR was instituted against unknown by the brother of the deceased, who was living in a rented house in Ward No. 15 at Chakradharpur where he was in the active politics of the Congress Party.

(3.) Mr. M.K. Dey, learned Counsel for the petitioner, attracted the attention towards the impugned order that relying upon the statement of the witnesses recorded under Section 164, Cr PC namely Gulsan Munda, Liliya Das @ Lal Mohan Das and Sudhanshu Kumar the learned Sessions Judge rejected the prayer for bail of the petitioner in the murder case.