Jharkhand High Court
Ajit Soren @ Chelku Manjhi vs The State Of Jharkhand ... ... Opposite ... on 13 September, 2021
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8222 of 2021
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1. Ajit Soren @ Chelku Manjhi
2. Uttam Kumar Ghatak
3. Vishwanath Murmu ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY Through- Video Conferencing
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For the Petitioners : Mr. Mukesh Kumar, Advocate For the State : Mr. Rajesh Kumar, A.P.P.
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02/13.09.2021 Heard Mr. Mukesh Kumar, learned counsel for the petitioners and Mr. Rajesh Kumar, learned A.P.P. for the State.
So far as defect nos. 5 and 9(ii) are concerned, learned counsel for the petitioners undertakes to remove the same once the situation normalizes. As regards, the rest defects are concerned, the same are ignored.
The petitioners are accused in connection with Chandankiyari P.S. Case No. 55/2021, corresponding to G.R. No. 641/2021.
The son of the informant had gone out with the petitioner no. 1 never to return. On the next morning the dead body of his son was found near Isri river.
It appears that the petitioner nos. 2 and 3 have been implicated on the confession of petitioner no. 1. The investigation had disclosed that the deceased had met with an accident while driving a tractor rashly and negligently. In fact on conclusion of investigation charge-sheet has been submitted under Sections 304, 201/34 of the Indian Penal Code. The petitioners are in custody since 12.04.2021.
Regard being had to the above, the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) each with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Bokaro in connection with Chandankiyari P.S. Case No. 55/2021, corresponding to G.R. No. 641/2021.
(R. Mukhopadhyay, J.) Alok/-