Jharkhand High Court
Rando Gagrai @ Laden @ Muri @ Sanjay vs The State Of Jharkhand .... .... Opp. ... on 4 May, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.2158 of 2022
Rando Gagrai @ Laden @ Muri @ Sanjay ..... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
--------
CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
------
For the Petitioner : Mr. Anjani Kumar, Advocate
For the State : Mr. S.K. Dubey, A.P.P.
--------
03/04.05.2022 Heard learned counsel for the applicant and learned A.P.P. for the
State.
This bail application has been filed on behalf of the abovenamed applicant with prayer to release on bail in connection with Gudri P.S. Case No.02 of 2018 registered under Sections 147, 148, 149, 353, 307, 120-B/34 of the Indian Penal Code, Sections 25(1-B)a, 27, 35 of the Arms Act, Section 17 of the Criminal Law Amendment Act, Sections 10 and 13 of U.A.P. Act and Section 4 of the Explosive Substance Act pending in the court of learned Sub-Divisional Judicial Magistrate, Porahat at Chaibasa.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against 12 named accused and 5 to 7 unknown miscreants of 'Bhakpa Maoist' extremist banned organizations with these allegations that the informant - police officer had got the secret information that area commander - Jivan Kandulna along with his associates was to commit heinous offence on the eve of 26th January. Accordingly, raid was conducted by the informant along with police force and indiscriminate firing exchanged from both the sides. Ultimately, all the extremists managed to flee away from the place of occurrence leaving the arms and ammunitions. The arms and ammunitions were seized and the F.I.R. was lodged against the named persons and unknown members of alleged extremist group.
Learned counsel for the applicant has submitted that though the name of the applicant figured in the F.I.R., yet no specific role has been assigned to him. The role assigned to all the named accused and unknown miscreants is general and omnibus. Nothing incriminating article was recovered from his possession and none of the police personnel had sustained injury despite of indiscriminate firing from both the sides. The applicant has been languishing in jail since 20th May, 2020.
Learned A.P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant and contended that applicant is having criminal antecedent of six cases.
In view of the submissions made and materials on record, the bail -2- application of the applicant is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the like amount to the satisfaction of the court concerned in aforesaid case.
(Subhash Chand, J.) Rohit