HARSINGH MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is an accused for the offences punishable under Sections 302/201/34 of the Indian Penal Code and Sections 3/4/5 of the Prevention of Witch (Daain) Practices Act.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged in the F.I.R. Though the petitioner along with 10 other co-accused persons are named in the F.I.R., yet on perusal of the same, it would appear that there is general and omnibus allegation against all the accused persons. Though the alleged occurrence took place on 02.05.2018, the present F.I.R. was lodged on 10.05.2018. The charges against all the accused persons have already been framed. Similarly situated co-accused Mangru Munda @ Mangra Munda, Mongol Munda @ Mangal Munda and Rahdri Munda have already been granted bail by different Benches of this Court. The petitioner is in judicial custody since 21.05.2018 and as such he may be given the privilege of regular bail.