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Gopal Sah Vs State Of Jharkhand

Case No: Bail Application No. 9564 Of 2020

Date of Decision: Dec. 10, 2020

Acts Referred: Indian Penal Code, 1860 — Section 34, 306

Hon'ble Judges: Anil Kumar Choudhary, J

Bench: Single Bench

Advocate: T.K. Mahato, N.K. Gaunjhu

Final Decision: Allowed

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Judgement

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of bail in connection with Dumka Town P.S. Case No.180 of 2020 (G.R. No.923 of 2020) registered

under sections 306/34 of the Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has abetted suicide of daughter-in-law of

his friend. It is further submitted that the allegations against the petitioner are all false and the main allegation is against the husband of the deceased.

It is then submitted that the allegation against the petitioner and father-in-law of the deceased is that they obtained the signature of the deceased. It is

also submitted that the alleged obtaining of signature of the deceased by the petitioner much before the suicide of the deceased, could not be a reason

for her to commit suicide after so long a time and as the informant was unhappy with the marriage of the deceased with her husband because the said

marriage was an inter caste marriage, hence the petitioner has been falsely implicated in this case. It is next submitted that the petitioner has been in

custody since 26.06.2020 as has been mentioned in paragraph no. 13 of the bail application. It is lastly submitted that the petitioner undertakes to

cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees

Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Dumka, in connection with Dumka Town P.S.

Case No.180 of 2020 (G.R. No.923 of 2020) with the condition that the petitioner will cooperate with the trial of the case.