Jharkhand High Court
Jaglal Mahto Alias Jangal Mahto vs The State Of Jharkhand on 31 October, 2014
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 5739 of 2014
Jaglal Mahto @ Jangal Mahto ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. Arun Kumar Dey, Advocate
For the State : A.P.P.
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4/ 31.10.2014Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
The petitioner has been made accused for the offences under Sections 147, 148, 149, 353, 332, 326, 307, 379, 120-B of the Indian Penal Code, Sections 3, 5 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act, in connection with Mahuatand P.S. Case No. 66 of 2011 corresponding to G.R. No. 950 of 2011.
There was an encounter between the police party and the extremists group, in which one person had died in the encounter and several police personnel were injured. The petitioner is named in the FIR. Earlier bail applications of this petitioner were rejected twice on merit.
Learned counsel for the petitioner has renewed the prayer for bail submitting that other co-accused, who is named in the FIR and similarly situated to the petitioner, has been granted bail by order dated 11.2.2014 in B.A. No. 11360 of 2013. Learned counsel has accordingly prayed for bail.
In the facts of this case since other similarly situated co-accused has been granted bail, I am inclined to enlarge the petitioner, Jaglal Mahto @ Jangal Mahto, on bail. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge 1st, Bermo at Tenughat, in connection with S.T. No. 260 of 2013, arising out of Mahuatand P.S. Case No. 66 of 2011 corresponding to G.R. No. 950 of 2011.
( H. C. Mishra, J.) R.Kr.