Jharkhand High Court
Padak Manjhi vs The State Of Jharkhand. ...Opposite ... on 13 September, 2021
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8245 of 2021
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Padak Manjhi. .....Petitioner
Versus
The State of Jharkhand. ...Opposite Party
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Mukesh Kumar, Advocate
For the State : Mr. Sardhu Mahto, A.P.P.
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02/13-9-2021 Heard the parties.
So far as defect no. 5 (e) is concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards defect no. 9 (i) is concerned, the same is ignored.
The petitioner is an accused in connection with Chandankiyari P.S. Case No. 55 of 2021, G.R. No. 641 of 2021.
The son of the informant went out with Chelku Manjhi but he did not return. On the next day, the dead body of the son of the informant was recovered from the bank of Isri river.
The petitioner seems to have been implicated on the confession of Chelku Manjhi. It appears that the petitioner has a tractor, which was driven by Chelku Manjhi. The deceased was driving the tractor which met with an accident resulting in his death. The petitioner is in custody since 12.04.2021. It further appears that the chargesheet has been submitted under sections 304/201/34 of the Indian Penal Code.
Regard being had to the above, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only), 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 of 2021, G.R. No. 641 of 2021.
(Rongon Mukhopadhyay, J) Rakesh/-