- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) Petitioner has been made accused for the offence under Section 302 of the Indian Penal Code, in connection with Chaibasa Muffasil P.S. Case no. 11 of 2011, corresponding to G.R. No. 30 of 2011. From the FIR, it appears that dead body of the deceased was found and the case was instituted against unknown. Subsequently, the petitioner has been made accused in this case and the witnesses have stated that the deceased was lastly seen in the company of the petitioner. From the impugned order, it appears that there is no eyewitness of the occurrence.
(3.) In the facts and circumstances of the case, I am inclined to release the petitioner on bail.;