Jharkhand High Court
Pawlush Tuti @ Polush Nag vs The State Of Jharkhand .... .... Opp. ... on 10 May, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4377 of 2022
Pawlush Tuti @ Polush Nag. ..... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. Ritesh Kumar, Advocate
For the State : Mr. Manoj Kumar Mishra, A.P.P.
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03/ 10.05.2022 Heard learned counsel for the applicant and learned A.P.P. for the State.
This bail application has been filed on behalf of the applicant-Pawlush Tuti @ Polush Nag with prayer to release on bail in connection with Arki P.S. Case No. 62 of 2019, corresponding to S.T. No. 215 of 2021, registered under Sections 147/148/149/307/353 & 120 (B) of the Indian Penal Code, under Section ¾ of Explosive Substance Act, under Section 27 of Arms Act, under Section 17 of Criminal Law Amendment Act, pending in the court of the Sessions Judge, Khunti.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged by the informant police officer against 8 named accused including the applicant and 10 to 12 unknown persons with these allegations that indiscriminate exchange of firing took place between the police personnel and the active member Prabhat Munda @ Mukhiya and Boyda Pahan of banned extremist organization Hkkå då ikå ekvksoknh. On being overcome by the police personnel, all the extremist fled away. Extremists also exploded bomb at the Primary Health Centre. Accordingly, F.I.R. was lodged.
Learned Counsel for the applicant has submitted that though the name of the applicant is figured in the F.I.R. yet no specific role has been assigned to the applicant. General and omnibus role has been assigned to the named accused and the unknown persons as well. The applicant has been languishing in jail since 28th July, 2021.
Learned A.P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant.
In view of the submissions made and materials on record, the bail application of the applicant is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the like amount to the satisfaction of the court concerned in aforesaid case.
(Subhash Chand, J.) P.K.S.