Jharkhand High Court
Brahmanand Mandal vs The State Of Jharkhand .... .... ... on 6 June, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.4430 of 2023
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Brahmanand Mandal .... .... Petitioner(s)/Applicant(s) Versus The State of Jharkhand .... .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s)/Applicant(s) : Mr. S.P. Roy, Adv. For the State : Mr. Prabir Kr. Chatterjee, A.P.P.
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02/Dated: 06th June, 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, registered for the offence under Sections 147, 148, 149, 341, 323, 325, 307, 448, 504 and 506 of the Indian Penal Code and under Sections 25(1-B)a, 26 and 27 of the Arms Act, pending in the court of learned Chief Judicial Magistrate, Godda.
3. It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
4. Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that the 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, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Godda in connection with Godda (Town) P.S. Case No.78 of 2023, subject to condition that the applicant(s) will submit self-attested photocopy/photocopies of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Amar/-