Jharkhand High Court
Abdul Basit vs The State Of Jharkhand .... .... Opp. ... on 8 August, 2024
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.6122 of 2024
Abdul Basit, aged about 25 years, son of Md. Mansoor Alam, Resident of
Village Dighi, PO Dighi, PS Mahagama, District Godda. ..... ... 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. R.S. Mazumdar, Sr. Advocate
Mr. Nishant Kr. Roy, Advocate
For the State : Mr. Abhay Kr. Tiwari, APP
For the Informant : Mr. Nilesh Kumar, Advocate
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05/08.08.2024 I.A. 8026 of 2024
Heard learned counsel for the applicant and learned A.P.P. for the State.
2. Petitioner has been made accused in connection with Ranchi Mahila P.S. Case No. 35 of 2024, for the offence registered under sections 376(2)(n), 323, 341, 504, 506/34 of the Indian Penal Code, pending in the court of the learned Judicial Magistrate, Ranchi.
3. I.A. No. 8026 of 2024 has been filed on behalf of the petitioner with the prayer for grant of provisional bail on the ground that the competitive exam of the petitioner for National Board of Examination in Medical Sciences New Delhi (NBEMS) is scheduled to be held on 11.08.2024. The petitioner is the student of MBBS and he is currently studying at RIMS, Ranchi and also making preparation for competitive examination of National Board of Examination in Medical Sciences New Delhi (NBEMS). The photo copy of the relevant document is also annexed with this interlocutory application.
4. The learned counsel for the informant and learned APP for the State have no objection for the same.
5. Accordingly, this interlocutory application is hereby allowed.
6. Considering the aforesaid facts, I am inclined to release the petitioner, on provisional bail. Accordingly, the petitioner, named above, is directed to be released on provisional bail till 13.08.2024 on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the like amount to the satisfaction of the learned Judicial Magistrate, Ranchi or his successor in connection with Ranchi Mahila P.S. Case No. 35 of 2024.
7. The petitioner is directed to surrender before the court concerned on 14.08.2024 and to adduce the surrender certificate in this bail petition.
8. Accordingly, the aforesaid I.A. stands disposed of.
9. List on the date fixed i.e. on 19.08.2024.
(Subhash Chand, J.) RKM 2