1. The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.
2. Heard Mr. Binod Kumar Singh, learned counsel for the petitioners and Mr. Satya Nand Shukla, learned Additional Public Prosecutor (hereinafter
referred to as the ‘APP’) for the State.
3. The petitioners apprehend arrest in connection with Ghosi PS Case No. 226 of 2019 dated 25.06.2019, instituted under Sections 302/201/34 of the
Indian Penal Code.
4. The allegation against the petitioners, including three others, is of killing the daughter of the informant and disposing the body to destroy evidence.
5. Learned counsel for the petitioners submitted that the petitioner no. 1 is the cousin nephew of the husband of the alleged victim, i.e., Rajiv Das,
whereas the petitioner no. 2 is the cousin brother of Rajiv Das. It was submitted that Rajiv Das was the husband of the daughter of the informant and
whatever may have happened is totally between the husband and the wife, but the petitioners have been implicated just because they are related to
Rajiv Das. It was further submitted that they are living separately and neither have any role nor complicity in whatever may have happened to the
daughter of the informant. It was submitted that they have been implicated in very general and vague terms. Learned counsel submitted that the
petitioners have no other criminal antecedent.
6. Learned APP, from the case diary, submitted that witnesses have supported the prosecution story. However, he could not controvert the fact that
the petitioners are related to the husband of the informant and nothing specific has come against them during investigation.
7. Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, in the event of arrest or surrender
before the Court below within six weeks from today, the petitioners be released on bail upon furnishing bail bonds of Rs. 25, 000/- (twenty five
thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Jehanabad, in Ghosi PS Case No. 226
of 2019, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973 and subject to further condition that one of the
bailors shall be a close relative of the petitioners and the petitioners shall co-operate in the investigation, if it is continuing, and also with the Court
during the proceeding. Failure to do so shall lead to cancellation of their bail bonds.
8. The application stands disposed off in the aforementioned terms.