Jharkhand High Court
Ronit Deep @ Polio vs State Of Jharkhand ...... Opp. Party on 4 October, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.8751 of 2024
Ronit Deep @ Polio, aged about 21 years, son of
Shreedhar Deep, resident of Mohanand Basti, Manifit,
P.O. and P.S. Telco, Town Jamshedpur, District East
Singhbhum. ...... Petitioner
Versus
State of Jharkhand ...... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. J. N. Upadhyay, Advocate Mrs. Juhi Kumari, Advocate For the State : Mr. Arup Kr. Dey, A.P.P
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th
04/Dated: 04 October, 2024
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant, who is in custody since 11.02.2024, has approached this Court for grant of regular bail in connection with Sakchi P.S Case No.31 of 2024, registered for the offence under Section 379 of the Indian Penal Code.
3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that nothing has been recovered from the possession of this applicant. On the above basis, prayer for bail has been made.
4. On the other hand, learned counsel for the State has opposed the prayer for bail.
5. 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 Chief Judicial Magistrate, Jamshedput, in connection with Sakchi P.S Case No.31 of 2024, on the condition that one of the bailors will be the Pairvikar of this case and this applicant will also submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned -1- B.A. No.8751 of 2024 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.) Chandan/-
-2- B.A. No.8751 of 2024