Jharkhand High Court
Sharad Kumar Yadav @ Sarad Kumar Yadav vs The State Of Jharkhand .... .... Opp. ... on 18 October, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.9762 of 2022
Sharad Kumar Yadav @ Sarad Kumar Yadav ..... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. Manoj Kumar Sah, Advocate
For the State : Mrs. Lily Sahay, A.P.P.
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04/18.10.2022 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 Godda (Town) P.S. Case No.111 of 2022 registered under Sections 147/148/149/341/323/307/34 of the Indian Penal Code pending in the court of learned Chief Judicial Magistrate, Godda.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against five named accused including the applicant and five to six unknown persons with the allegations that on 21.04.2022, the informant had gone along with his brother to attend the marriage ceremony. It is further alleged that in the night, some dispute took place, thereafter, 10 to 15 persons armed with lathi and danda began to assault to the brother of the informant and other members of Barat, who sustained injuries.
Learned counsel for the applicant has submitted that though the name of the applicant figured in the F.I.R., yet the role assigned to all the named and unknown persons is general and omnibus. It is further submitted that three persons is alleged to have sustained injuries in this case. Out of them only one sustained grievous injuries and two sustained simple injury. The applicant has been languishing in jail since 30.06.2022.
Learned A.P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant.
In view of the submissions made and materials on record, the bail 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