- (1.) Heard learned counsel for the parties. Petitioner is an accused in a case registered under Sections 302,201,34 of the Indian Penal Code in connection with Bagodar/Sariya P.S. Case No.153 of 2009, corresponding to G.R. Case No.1274 of 2009, S.T. No. 456 of 2009, which is pending in the Court of learned Aditional Sessions Judge, IInd, F.T.C., Giridih.
(2.) It reveals from the ferd beyan that the son of the informant was missing from 17.06.2009 and his dead body was recovered on the next date near a place situated at western wall of the hospital. The petitioner and other co-accused were arrested and they confessed their guilt on the basis of which the brick, by which head of the deceased was hammered, has been recovered.
(3.) It is submitted that other co-accused having similar allegation has been granted bail by a Bench of this Court on 04.3.2011. Admittedly, there is no eye witness to the occurrence.;