ANIL YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is an accused in a case registered for the offence punishable under Sections 304(B)/201/120(B) IPC. However, the charge has been framed under Sections 304(B)/34,201/34,120(B) IPC.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and has not committed any offence as alleged in the F.I.R. There is general and omnibus allegation against all the accused persons including the petitioner, who happens to be the 'Bhaisur' of the deceased. Though the FIR was lodged in the year 2012, yet the petitioner did not appear in the trial in time due to ignorance. However, the petitioner undertakes to regularly appear in the trial till conclusion of the same. The petitioner is in judicial custody since 23.10.2018 and as such he may be given the privilege of regular bail.