Jharkhand High Court
Guddu Kumar @ Guddu Ram @ Guddu Kumar Ram vs The State Of Jharkhand .... Opposite ... on 20 February, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 11701 of 2022
....
Guddu Kumar @ Guddu Ram @ Guddu Kumar Ram .... Petitioner Versus The State of Jharkhand .... Opposite Party ....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Sheo Kr. Singh, Adv.
For the State : Mr. Rajneesh Vardhan, A.P.P.
....
05/20.02.2023 The applicant who is in custody since 11.07.2022 has approached this
Court for grant of regular bail in connection with POCSO Case No.66/2022 arising out of Panki P.S. Case No.69/2022, for the offence under Sections 376/ 34 of IPC and Sections 4 and 8 of the POCSO Act and cognizance has been taken under Sections 363/ 376D of IPC and Section 6 read with section 5(g) of the POCSO Act.
The applicant is an accused of committing rape.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and undertaking has been given for participation in the trial. On above basis, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant and submitted that the victim girls have supported the allegation in their statements recorded under Section 164 of Cr.P.C.
Considering the materials available on record, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11727 of 2022 ....
Albert Topno .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Vishal Kr. Rai, Adv.
For the State : Mr. S.K.Tiwari, A.P.P.
....
05/20.02.2023 The applicant, who is in custody since 21.06.2022, has approached this
Court for grant of regular bail in connection with Torpa P.S. Case No.62/2022, corresponding to G.R. No.453/2022, for the offence under Sections 25(1-B)a/ 25(6)/ 26/ 35 of the Arms Act and Section 17 of the C.L.A. Act.
The applicant has been apprehended with one country made loaded pistol and one mobile phone.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that this applicant has no criminal antecedent. On above basis, prayer for bail has been made.
Learned APP has opposed the prayer for bail of the applicant. Considering the period of custody and the fact that the applicant has no criminal antecedent, 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 S.D.J.M., Khunti in connection with Torpa P.S. Case No.62/2022, corresponding to G.R. No.453/2022, on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11730 of 2022 ....
Shivu Munda @ Shibu Munda @ Shiba Munda .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. A.K.Chaturvedy, Adv.
For the State : Mr. Ravi Prakash, Spl. P.P.
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05/20.02.2023 The applicant who is in custody since 24.05.2022 has approached this
Court for grant of regular bail in connection with Maranghada P.S. Case No.29/2022, corresponding to N.D.P.S. Case No.48/2022, for the offence under Sections 15(C)/ 22/ 25 of the N.D.P.S. Act.
The applicant has been apprehended with 1473.7 kgs Doda. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that as per allegation he was loading the said narcotics and he is simple labourer and he was not aware regarding the contents of the material. Further, the applicant has no criminal antecedent. On above basis, prayer for bail has been made.
Learned Spl. P.P. has opposed the prayer for bail of the applicant and submitted that commercial quantity was being loaded for the purpose of transportation and as such the applicant is not entitled for relief as per the mandate of Section 37 of the N.D.P.S. Act.
Having heard learned counsel for the parties and from perusal of record, it appears that the applicant has been caught with commercial quantity of narcotics.
Considering the mandate of Section 37 of the N.D.P.S. Act, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11733 of 2022 ....
1. Raman Bhuiyan
2. Sandip Kumar @ Sandip Bhiuyan @ Sandeep Kumar .... Petitioners Versus The State of Jharkhand .... Opposite Party ....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioners : Mr. B.K.Dubey, Adv.
For the State : Mrs. Mahua Palit, A.P.P.
....
03/20.02.2023 The applicants, who are in custody since 01.07.2022, have approached
this Court for grant of regular bail in connection with Mayurhand P.S. Case No.41/2022, corresponding to G.R. No.2095/2022, for the offence under Sections 302/34 of IPC.
The applicants are accused of committing murder. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicants have been claimed and undertaking have been given for participation in the trial. It has been submitted by learned counsel for the applicants that as per the allegation, nine person have been made accused for throwing bricks and stones and one stone has hit the deceased that is the cause of her death. On above basis, prayer for bail has been made.
Learned APP has opposed the prayer for bail of the applicants. Considering the narratives and period of custody, I am inclined to enlarge the applicants on bail. Accordingly, the applicants are directed to be released on bail, on their furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned J.M.1st Class, Chatra in connection with Mayurhand P.S. Case No.41/2022, corresponding to G.R. No.2095/2022, on the condition that the applicants will submit self-attested photocopy of their Aadhaar Card and also submit their mobile number before the learned court below which they will always keep active and will not change it during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11737 of 2022 ....
Manish Chandravanshi .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. A.K.Chaturvedi, Adv.
For the State : Mr. Arup Kr. Dey, A.P.P.
....
03/20.02.2023 The applicant who is in custody since 23.07.2022 has approached this
Court for grant of regular bail in connection with Rehla P.S. Case No.84/2022, corresponding to G.R. Case No.1459/2022, for the offence under Section 376 of IPC.
The applicant is an accused of committing rape upon the victim and the applicant is close relative to her.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that both the parties are major and there is no independent witness. Further, the parties have settled their dispute also. On above basis, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant. Considering the statement of the victim and the relationship between the parties, I am not inclined to enlarge the applicant on bail. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11743 of 2022 ....
Jitendra Biyar .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Suraj Singh, Adv.
For the State : Mrs. Priya Shrestha, Spl. P.P.
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03/20.02.2023 The applicant, who is in custody since 02.07.2022, has approached this
Court for grant of regular bail in connection with S.T. No.294/2021 arising out of Ramna P.S. Case No.46/2021, for the offence under Sections 302/ 201/34 of IPC.
The applicant is an accused of committing murder. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that F.I.R. is against unknown. He has been roped in on the confession of the co-accused and subsequently, he has been arrested and self-confession has been extracted. The co-accused facing the split-up trial has already been enlarged on bail. On above basis, prayer for bail has been made.
Learned Spl. P.P. has opposed the prayer for bail of the applicant. Considering the fact that except confession, there is no material against this applicant, 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 Addl. District Judge, Nagar Untari, Garhwa in connection with S.T. No.294/2021 arising out of Ramna P.S. Case No.46/2021, on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No.11797 of 2022 ....
Deepak Kumar @ Bhikhan Ganjhu .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. A.K.Chaturvedi, Adv.
For the State : Mr. Vishwanath Roy, Spl. P.P.
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03/20.02.2023 The applicant, who is in custody since 14.07.2022, has approached this
Court for grant of regular bail in connection with Piparwar P.S. Case No.38/2020, for the offence under Sections 147/ 148/ 149/ 353/ 307/ 325 and 333 of IPC.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that this applicant has been roped in on the basis of confession of the co- accused. Some of the co-accused persons have already been enlarged on bail. On above basis, prayer for bail has been made.
Learned Spl. P.P. has opposed the prayer for bail of the applicant. Considering the above fact, 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 S.D.J.M., Chatra in connection with Piparwar P.S. Case No.38/2020, on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No.11808 of 2022 ....
Ritesh Lugun @ Natwar .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Gaurav, Adv.
For the State : Mrs. Shweta Singh, A.P.P.
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03/20.02.2023 The applicant, who is in custody since 28.07.2022, has approached this
Court for grant of regular bail in connection with Arki P.S. Case No.14/2022, corresponding to G.R. No.356/2022(A), for the offence under Sections 25(1-B)a/ 25(6)/ 26 of the Arms Act and Section 17 of the C.L.A. Act.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that this applicant has been roped in on the basis of confession of the apprehended co-accused. The said apprehended co-accused has already been enlarged on bail. On above basis, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant. Considering the above fact, 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 C.J.M., Khunti in connection with Arki P.S. Case No.14/2022, corresponding to G.R. No.356/2022(A), on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No.11814 of 2022 ....
Pawan Kumar .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Manoj Kr. Sah, Adv.
For the State : Mr. Tapas Roy, A.P.P.
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03/20.02.2023 Heard learned counsel for the applicant and learned counsel for the State.
The applicant, who is in custody since 21.05.2022, has approached this Court for grant of regular bail in connection with Meharma P.S. Case No.125 of 2019, corresponding to G.R. No.324 of 2022, registered for the offence under Sections 417/ 406/ 468 & 420/ 34 of the Indian Penal Code.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
It appears that the applicant has been made accused for taking money from the complainant for providing job. It has been alleged that neither the job has been provided nor the money has been returned to the complainant.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. On above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail of the applicant.
Considering 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 Judicial Magistrate, 1st Class, Godda in connection with Meharma P.S. Case No.125 of 2019, corresponding to G.R. No.324 of 2022, on the condition that the applicant and the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No.11908 of 2022 ....
Murshid Alam @ Lal Babu .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Yadu Nandan Mishra, Adv.
For the State : Mr. V.S.Sahay, A.P.P.
....
07/20.02.2023 The applicant, who is in custody since 05.05.2022, has approached this
Court for grant of regular bail in connection with S.T. Case No.397/2022 arising out of Chauparan P.S. Case No.121/2022, corresponding to G.R. Case No.1407/2022, registered for the offence under Section 328/ 302/ 120B & 34 of IPC and charge sheet has been submitted under Section 306 of IPC.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that as per the medical report, it is a case of poisoning and no external injury has been found. On above basis, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant. Considering the above fact, 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 Addl. Sessions Judge-VI, Hazaribag in connection with S.T. Case No.397/2022 arising out of Chauparan P.S. Case No.121/2022, corresponding to G.R. Case No.1407/2022, on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11975 of 2022 ....
Sunil Chouhan @ Sunil Kumar Chauhan @ Sunil Chauhan .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. R.S.Mazumdar, Sr. Adv.
Mr. Rohan Mazumdar, Adv.
For the State : Mr. Rakesh Ranjan, A.P.P.
For the Informant : Ms. Priyanka Agrawal, Adv.
....
03/20.02.2023 The applicant who is in custody since 04.07.2022 has approached this
Court for grant of regular bail in connection with S.T. Case No.300/2022 arising out of Kandi P.S. Case No.49/2022, corresponding to G.R. Case No.1374/2022, for the offence under Sections 304-B/34 of IPC.
It has been submitted by learned senior counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and undertaking has been given for participation in the trial. Referring to the case diary, it has been submitted by learned senior counsel for the applicant that the witnesses have clearly stated that it is a case of suicide. Further, no external injury has been found. On above basis, prayer for bail has been made.
Learned A.P.P. and learned counsel for the informant have opposed the prayer for bail of the applicant and submitted that it is a case of unnatural death and there was continuous demand of dowry and the death has taken within a year of the marriage.
Considering the above facts, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11978 of 2022 ....
Rohit Murmu .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Aman Shekhar, Adv.
For the State : Mr. Sudhir Kr. Mahto, A.P.P.
....
03/20.02.2023 The applicant who is in custody since 25.06.2022 has approached this
Court for grant of regular bail in connection with Borio P.S. Case No.154/2022, for the offence under Sections 25(1-B)a/ 26 & 35 of the Arms Act.
The applicant has been apprehended with three country made rifles and one country made pistol.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and undertaking has been given for participation in the trial. On above basis, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant. Considering the recovery, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No.11979 of 2022 ....
Md. Saddam Ansari @ Saddam Ansari .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Indrajit Sinha, Adv.
For the State : Mrs. Nehala Sharmin, Spl. P.P.
....
03/20.02.2023 The applicant, who is in custody since 28.07.2022, has approached this
Court for grant of regular bail in connection with S.T. Case No.712/2022 arising out of Jharia P.S. Case No.97/2022, corresponding to G.R. Case No.2118/2022, for the offence under Sections 302/34 & 120-B of IPC and Sections 25(1-B)a/ 26/ 27 & 35 of the Arms Act.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that F.I.R. has been lodged against unknown. Subsequently, this applicant has been roped in on the confession and as per the prosecution story, this applicant has given information regarding the movement of the deceased and for which he has received Rs.30,000/- as reward. On above basis, prayer for bail has been made.
Learned Spl. P.P. has opposed the prayer for bail of the applicant. Considering the above facts, 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 Addl. Sessions Judge-VI, Dhanbad in connection with S.T. Case No.712/2022 arising out of Jharia P.S. Case No.97/2022, corresponding to G.R. Case No.2118/2022, on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No.11980 of 2022 ....
Krishna Ganjhu .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Sabyasanchi, Adv.
For the State : Mr. Vishwanath Roy, Spl. P.P.
....
04/20.02.2023 The applicant, who is in custody since 11.06.2021, has approached this
Court for grant of regular bail in connection with S.T. Case No.315/2019 arising out of Basishth Nagar P.S. Case No.32/2010, for the offence under Sections 147/ 148/ 149/ 341/ 342/ 323/ 325/ 307/ 302 of IPC and Sections 17(i)(ii) of the C.L.A. Act.
The applicant is an accused of committing murder. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that general and omnibus allegation has been made against several persons. Further, the co-accused persons have already been enlarged on bail which has been brought on record. On above basis, prayer for bail has been made.
Learned Spl. P.P. has opposed the prayer for bail of the applicant. 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 Addl. Sessions Judge-I, Chatra in connection with S.T. Case No.315/2019 arising out of Basishth Nagar P.S. Case No.32/2010, on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No.11987 of 2022 ....
Daroga Yadav @ Daroga Singh Yadav .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. R.S.Mazumdar, Sr. Adv.
Mr. Rohan Mazumdar, Adv.
For the State : Mr. P.D.Agrawal, Spl. P.P.
....
05/20.02.2023 The applicant, who is in custody since 03.07.2022, has approached this
Court for grant of regular bail in connection with Garhwa Nagar P.S. Case No.254/2022, corresponding to G.R. Case No.1333/2022, for the offence under Sections 341/ 323/ 302/ 120-B and 506 of IPC and Section 27 of the Arms Act.
It has been submitted by learned senior counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned senior counsel for the applicant that the F.I.R. of this case was lodged against eight named accused including the applicant with the allegations that the husband of the informant Shiv Singh Yadav was coming to his house from market by the motorcycle and at the distance of 100 metres from the house of informant adjoining to the newly constructed road Daroga Singh Yadav along with his two sons Pankaj @ Suraj and Rahul and also along with his three daughters Vandna Devi, Tara Devi and Chanda Devi and son-in-law Rakesh Yadav had already laid the way there. As the husband of the informant reached there, Daroga Singh Yadav exhorted to all the other accused to assault to the husband of the informant. All began to assault to the husband of informant. Pankaj @ Suraj opened fire. Informant reached to intervene there but she was intercepted by Tara Devi and Vandna Devi. Again son-in-law of Daroga Singh Yadav further exhorted and further firearm was opened and the Daroga Singh Yadav and his younger son Rahul both also verified whether the husband of informant was alive or dead after opening fire. This F.I.R. was lodged against all the named accused who had committed murder of the husband of informant under a conspiracy.
Learned senior counsel for the applicant has submitted that, as per F.I.R. allegations, role of opening firearm is assigned to Pankaj @ Suraj though at the exhortation of Daroga Singh Yadav. Only presence of the applicant is shown. On above basis prayer for bail has been made.
Learned Spl. P.P. has vehemently opposed the contentions made by the learned senior counsel for the applicant and contended that the informant wife of deceased is the eye-witness of the occurrence. As per F.I.R. allegations, she had seen the occurrence at the distance of 100 metres and all the accused persons 2 had assaulted the husband of informant. It was Pankaj @ Suraj who opened fire twice to the husband of informant. The applicant was very much present there and he actively participated in the occurrence. He along with his father also verified whether the husband of the informant had died or not on opening fire. The conduct of the applicant at the place of occurrence revealed that he shared common intention along with Pankaj @ Suraj and others co-accused. Moreover, independent eye-witness Marich Devi also corroborated the statement of informant. The post- mortem report also supports the prosecution story as the cause of death was firearm injury and there were two fire injuries on the body of deceased.
In view of the submissions made and materials on record, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 11999 of 2022 ....
Lalita Tirkey .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Mohit Prakash, Adv.
Mrs. Vani Kumari, Adv.
For the State : Mr. Rakesh Ranjan, A.P.P.
....
05/20.02.2023 The applicant who is in custody since 14.04.2019 has approached this
Court for grant of regular bail in connection with S.T. No.152/2019 arising out of Simdega P.S. Case No.05/2019, corresponding to G.R. Case No.211/2019, registered for the offence under Sections 376/ 302/ 201 of IPC and charge sheet has been submitted under Sections 302/ 201 and 34 of IPC.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that out of nine charge sheeted witnesses, six witnesses have already been examined. On that basis, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant. Considering the above facts, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
However, the trial court is directed to expedite the trial and conclude the same within three months from the date of receipt/production of copy of this order.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 12001 of 2022 ....
Rajesh Banra .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Vishal Kr. Tiwary Adv.
For the State : Mr. Bishambhar Shastri, A.P.P.
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03/20.02.2023 The applicant who is in custody since 20.06.2022 has approached this
Court for grant of regular bail in connection with S.T. No.277/2022 arising out of Muffasil (Pandrasali O.P.) P.S. Case No.95/2022, for the offence under Sections 302 of IPC.
The applicant is an accused of committing murder of his own father. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and undertaking has been given for participation in the trial. On above basis, prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant and submitted that there is eye-witness to the incident, who is the mother of the accused herself.
Considering the above facts, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 12017 of 2022 ....
Ranjit Saw .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. D.K.Chakraverty, Adv.
For the State : Mr. V.K.Vashistha, Spl. P.P.
For the Informant : Mr. Rohit Agarwal, Adv.
....
03/20.02.2023 The applicant, who is in custody since 02.08.2022, has approached this
Court for grant of regular bail in connection with Sonari P.S. Case No.111/2022, for the offence under Sections 302/ 120-B/34 of IPC and Sections 25(1-B)a/ 26/ 27/ 35 of the Arms Act.
The applicant is an accused of committing murder. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that this applicant has been roped in as a conspirator. As per the prosecution story, he has not played any active role. On above basis, prayer for bail has been made.
Learned Spl. P.P. and learned counsel for the informant have opposed the prayer for bail of the applicant and submitted that this applicant has several criminal antecedents.
Considering the above facts, 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 J.M.1st Class, Jamshedpur in connection with Sonari P.S. Case No.111/2022, on the condition that the 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.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 12710 of 2022 ....
Taklu Lohar .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Anurag Kashyap, Adv.
For the State : Mrs. Ruby Pandey, A.P.P.
For the Informant : Mr. Rohit Agarwal, Adv.
....
03/20.02.2023 The applicant, who is in custody since 27.08.2022, has approached this
Court for grant of regular bail in connection with Sonari P.S. Case No.111/2022, for the offence under Sections 302/ 120-B/34 of IPC and Sections 25(1-B)a/ 26/ 27/ 35 of the Arms Act.
The applicant is an accused of committing murder. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that as per the prosecution story, this applicant has played role as conspirator. Save and except this fact, there is no other material against this applicant. On above basis, prayer for bail has been made.
Learned A.P.P. and learned counsel for the informant have opposed the prayer for bail of the applicant and submitted that the fire arm which is used in the crime has been recovered.
Considering the recovery, I am not inclined to enlarge the applicant on bail, at this stage. Accordingly prayer for bail of the applicant stands rejected.
(Rajesh Kumar, J.) Shahid/ IN THE HIGH COURT OF JHARKHAND AT RANCHI B. A. No. 14111 of 2022 ....
Rahul Chabbra @ Vicky Chabbra .... Petitioner
Versus
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Indrajit Sinha, Adv.
Mr. Abhijeet Kr. Singh, Adv.
For the State : Mr. Arup Kr. Dey, A.P.P.
For the Informant : Mr. Rohit Agarwal, Adv.
....
04/20.02.2023 The applicant, who is in custody since 05.11.2022, has approached this
Court for grant of regular bail in connection with Sonari P.S. Case No.111/2022, for the offence under Sections 302/ 120-B/34 of IPC and Sections 25(1-B)a/ 26/ 27/ 35 of the Arms Act.
The applicant is an accused of committing murder. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that as per prosecution story, he has helped the accused after commission of crime. Except that, there is no other material. On above basis, prayer for bail has been made.
Learned A.P.P. and learned counsel for the informant have opposed the prayer for bail of the applicant.
Considering the above facts, 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 J.M.1st Class, Jamshedpur in connection with Sonari P.S. Case No.111/2022, on the condition that the 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.) Shahid/