Jharkhand High Court
Shambhu Purti@ Shambhu Purty@ Tura ... vs The State Of Jharkhand ..... Opposite ... on 25 September, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
2025:JHHC:29969
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8659 of 2025
Shambhu Purti@ Shambhu Purty@ Tura Purty @ Turu Purti aged
about 22 years, son of Siram Purti, Resident of Vill-Kheriatangar,
P.O. Kheriatangar P.S. Manjhari, District- West Singhbhum
(Jharkand). ....
Petitioner
Versus
The State of Jharkhand ..... Opposite Party
---------
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
---------
For the Petitioner :Mr. Ranish Kumar, Advocate For the Opposite Party : Mr. Naveen Kr. Gaunjhu, APP
---------
02/Dated: 25.09.2025 Heard learned counsel for the parties.
2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 310(2) BNS, 2023.
3. Learned Counsel for the Petitioner submits that the Petitioner is languishing in jail since 30.01.2025. He further submits that co-accused has already been granted bail by a co-ordinate bench in BA No.4581 of 2025 vide order dated 23.06.2025.
4. Learned counsel for the State opposed the prayer for bail.
5. Having regard to the facts of the case and considering the fact that the co-accused has already been granted bail, the Petitioner is enlarged on bail by furnishing bail bond of ₹ 20,000/- each (INR Twenty Thousand Only) with two sureties of like amount, to the satisfaction of the learned Judicial Magistrate First Class, at Jamshedpur in connection with Potka P.S. Case No.05 of 2025, corresponding to G.R. Case No.593 of 2025.
6. It is made clear that during trial the petitioner shall appear on each and every date before the learned trial court and he shall not threaten any witnesses and shall co-operate in trial. Further the petitioner will submit photocopy of his Aadhaar Card and mobile number before the court below which he will always keep active and will not change and if any adverse report will come against this petitioner, learned trial court shall be at liberty to take appropriate action.
(Deepak Roshan, J.) September 25, 2025 Fahim/