Jharkhand High Court
Anil Kumar Mandal @ Anil Mandal vs The State Of Jharkhand ..... Opp. Party on 18 May, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.4033 of 2023
Anil Kumar Mandal @ Anil Mandal ...... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Aashish Kumar, Advocate For the State : Mr. Jitendra Pandey, A.P.P
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02/Dated: 18 May, 2023
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant, who is in custody since 18.03.2023, has approached this Court for grant of regular bail, in connection with Godda (Town) P.S. Case No.78 of 2023.
3. It appears that this applicant has been been made an accused for committing the offence under Sections 147/ 148/ 149/ 341/ 323/ 325/ 307/ 448/ 504/ 506 of the Indian Penal Code and Sections 25(1-B)a/ 26/ 27 of the Arms Act.
4. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant has been falsely implicated in the present case as because there is land dispute between the parties. It has further been submitted that no injury has been caused to the informant. On the above basis, prayer for bail has been made.
5. Learned counsel for the State has opposed the prayer for bail.
6. Considering the above facts and the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Godda in connection with Godda (Town) P.S. Case No.78 of 2023, subject to the condition that this applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Chandan/-