DUKHAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is an accused in a case registered for the offences punishable under Sections 147, 148, 149, 452, 379, 504/ 364 of the Indian Penal Code and Section 27 of the Arms 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. The petitioner has no connection with any extremist organization as has been alleged in the F.I.R. Petitioner is a poor labourer who had gone out of the State to earn his livelihood and as such he could not know about his implication in the present case. In the meantime, the main accused namely Pramod Yadav along with other four co-accused persons have already been acquitted after facing the trial in S.T. No. 161 of 2008. The petitioner is in judicial custody since 30.01.2019 and as such he may be given the privilege of regular bail. The petitioner further undertakes that he shall fully cooperate in the trial and shall remain physically present on each and every date before the court below till conclusion of the same.