Jharkhand High Court
Nimai Chandra Mandal Alias Nimai Mandal ... vs The State Of Jharkhand on 10 July, 2017
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4528 of 2017
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Nimai Chandra Mandal @ Nimai Mandal @ Nimay Mandal, son
of Late Gokhul Chandra Mandal; resident of village-Ghatbanka,
PO-Sarouni, PS-Godda(M), District-Godda, Jharkhand
.... Petitioner
-Versus-
The State of Jharkhand ....... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioner : M/s Bandana Kumari Sinha, Adv.
For the State : Mr. Vijay Kumar Roy, APP
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03/10.07.2017Heard the learned counsel appearing for the parties and perused the documents on record.
The petitioner who was granted bail on 22.06.2007 in Godda (M) P.S. Case No. 294 of 2005, registered for the offences under Sections 341, 323, 324, 325, 307, 504 and 34 I.P.C. claims that since 1985 he is working in Jammu and Kashmir. He has 7 children-6 daughters and 1 son aged about 4 years. He has landed property in his ancestral village. Due to his non-appearance in the trial his bail-bonds were cancelled and he is in judicial custody since 28.12.2016.
From order passed by the trial Judge, it appears that 4 witnesses are to be examined in S.T. Case No. 110 A of 2006(Suppl.).
Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned District and Additional Sessions Judge-II, Godda in connection with S.T. Case No. 110 A of 2006(Suppl.), arising out of Godda (M) P.S. Case No.294 of 2005, with the condition that he shall remain physically present, but for the special circumstances, during the trial on each and every date.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through 'Fax'.
(Shree Chandrashekhar, J.) sudhir