KISHAN BALMUCHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner is an accused for the offences punishable under Sections 341/326/307/504/506/120-B/34 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) The 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. Even on perusal of the fardbeyan of the informant, it would appear that the allegation of firing is against co-accused Aman Sahu @ Anda. Though the petitioner along with other co-accused persons was in company of co-accused Aman Sahu @ Anda, yet he did not fire on the informant. Co-accused Gangesh Singh and Babu Ladhi @ Babu Lodhi have already been granted regular bail by different Benches of this Court vide orders dated 15.04.2019 and 08.05.2019 passed in B.A. No. 2614 of 2019 and B.A. No. 2749 of 2019 respectively. As such, the petitioner who is in judicial custody since 01.12.2018 may be given the privilege of regular bail.