Jharkhand High Court
Johnson Barla @ John Barla vs The State Of Jharkhand ... Opposite ... on 30 April, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
( 2025:JHHC:12986 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3476 of 2025
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Johnson Barla @ John Barla, aged about 32 years, son of Bishram Barla, resident of Bhundupani, Rohintoli, P.O.-
Jaldega, P.S.-Jaldega, Dist.-Simdega
... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Ms. Puja Agarwal, Advocate For the State : Mr. Vijoy Kr. Sinha, Addl. P.P.
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Order No.02 Dated- 30.04.2025 Heard the parties.
The petitioner has moved this Court for grant of bail in connection with S.T. Case No. 125 of 2023 arising out of Jaldega P.S. Case No.43 of 2023 registered for the offences punishable under sections 302 of the Indian Penal Code. The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed the murder of the husband of the informant. It is further submitted that the allegations against the petitioner are all false and the petitioner is not named in the FIR. It is then submitted that in the trial so far six witnesses have been examined but none of them have stated anything to implicate the petitioner in this case and only because there was some altercation between the deceased and the petitioner at some time, hence, the petitioner has been implicated in this case. It is then submitted that the petitioner has been in custody since 08.10.2023 as has been mentioned in paragraph no. 11 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the informant in any manner during the trial of the case. Hence, it is submitted that the petitioner be admitted to bail. The learned Addl. P.P. opposes the prayer for bail and submits that the petitioner has no criminal antecedent.
Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the abovenamed petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.S.J.-I, Simdega, in connection with S.T. Case No. 125 of 2023 arising out of Jaldega P.S. Case No.43 of 2023 with the condition that the petitioner will cooperate with the trial of the case and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the informant in any manner during the trial of the case.
(Anil Kumar Choudhary, J.) Sonu-Gunjan/