Jharkhand High Court
Md. Ekram @ Md. Ekram Ansari vs The State Of Jharkhand .... .... ... on 3 April, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.364 of 2023
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Md. Ekram @ Md. Ekram Ansari .... .... 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. Umesh Kr. Choubey, Adv.
For the State : Mr. Nawin Kr. Singh, A.P.P.
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03/Dated: 03rd April, 2023
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant who is in custody since 02.10.2022 has approached this Court for grant of regular bail in connection with Simariya P.S. Case No.177 of 2022, registered for the offence under Sections 420, 376, 511 and 120-B of the Indian Penal Code and under Section 8 of the POCSO Act. Now the case is pending in the court of learned Special Judge POCSO Act Cases, Chatra.
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 even as per the prosecution story no assault has been committed by this applicant rather the named accused has taken meal in the house of this applicant. 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, 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 Special Judge POCSO Act Cases, Chatra in connection with Simariya P.S. Case No.177 of 2022, 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/-