Dhrub Narayan Upadhyay, J. - (1.) HEARD learned counsel for the parties. The petitioner is accused in connection with S.T. No. 223 of 2012 arising out of Kiriburu P.S. Case No. 04 of 2012 corresponding to G.R. Case No. 235 of 2012, pending in the Court of learned Sessions Judge, Chaibasa.
(2.) IT appears from the fardbeyan that dead body of husband of the informant was recovered from a room of the quarter allotted to the petitioner and the room from where the dead body was recovered was put under lock. Motorcycle belonging to the deceased was also recovered from the garage of the said quarter. It is submitted that the informant has also been made accused in this case and supplementary charge -sheet has been submitted against her. She has been granted anticipatory bail. Since the status of informant has changed to that of accused, the fardbeyan given by her can well be considered as a false statement. Furthermore, the maid servant Basanti Devi has been examined in course of trial and she has not supported the prosecution case. Some of the formal witnesses and the Investigating Officer are left to be examined. Since last six months no witness has turned up. In the circumstances the petitioner may be given opportunity to face trial by remaining outside the jail.
(3.) LEARNED counsel appearing for the State opposed the prayer for bail.;