1. The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 12.00 noon. They have no complaint in respect to the audio and video clarity and quality.
2. Defects, pointed out by the office, are hereby ignored, for the present.
3. This case is taken up for hearing on merits for final disposal accordingly.
4. Heard learned counsel for the petitioners and learned A.P.P. for the State.
5. The petitioner is an accused for allegedly committing an offence punishable under Sections 302/34 IPC.
6. Prayer for bail of these petitioners was earlier rejected by this Court with 20.02.2018, with a liberty to renew their prayer for bail after examination of the informant.
7. Now the informant has been examined. Her deposition has been annexed with this file as Annexure-2. From her deposition, I find that she has stated in Para-16 that she had not seen these two petitioners committing murder of the deceased. Thus, this informant is not an eyewitness to the occurrence. Further, other co-accused, though ladies, have already been enlarged on bail by this Court in B.A. Nos. 10948 of 2019 & 2734 of 2020.
8. Considering the aforesaid fact, I am inclined to release both these petitioners on bail. Accordingly, both the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Sessions Judge, Latehar in connection with Latehar P.S. Case No. 145 of 2017 (G.R. No. 587/2017, S.T. No. 344/2019).