Jharkhand High Court
Sirajuddin @ Serajuddin Ansari vs The State Of Jharkhand ..... Opp. Party on 20 September, 2019
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8192 of 2019
Sirajuddin @ Serajuddin Ansari ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. S.T.Sajid, Advocate For the State : A.P.P
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02147 /Dated: 20/09/2019 The petitioner has been made accused for the offence under Sections 147,148,149,341,353,307 of the Indian Penal Code and section 27 of the Arms Act and section 17 of the C.L.A. It appears that earlier petitioner has filed B.A.No.10223 of 2018 and this Court vide order dated 13.03.2019 rejected the prayer for bail of the petitioner and the trial court was directed to conclude the trial latest by 30.06.2019 and if the trial is not concluded within the stipulated period, petitioner may renew his prayer for bail.
It is submitted that the trial is not concluded, so fresh bail application has been filed.
From perusal of the impugned order dated 20.07.2019 passed in Cr. Appeal No.663/2017(S.T. No.387/2018) the Addl. Sessions Judge IX Palamau took notice of the fact that charge has been framed against the petitioner on 21.01.2009 but till dated no witness is examined.
Learned counsel for the petitioner has submitted that the case has been committed to the court of sessions being numbered as S.T.No.387/2013 and petitioner is in custody since 11.10.2018. Hence, petitioner deserves bail. Learned APP has opposed the prayer for bail.
Considering the facts and circumstances of the case and also considering the fact that charge has been framed and the trial will take some time, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees twenty-five Thousand) with two sureties of like amount each to the satisfaction of Addl. Sessions Judge- IX, Palamau in connection with S.T. No.387/2018, corresponding to Ramgarh P.S.case no.38/2013,G.R. No. 1721/2013, subject to the condition as follows :
1. Petitioner is further directed that alongwith the bail bonds, he will furnish his Cell Number and xerox copy of AADHAR Card in the court below.
2. Petitioner shall be physically present in the trial court as and when directed by the trial court, failing which, the trial court will be at liberty to cancel the bail bonds of the petition er.
Let a copy of this order be communicated to the court below through FAX.
(Anant Bijay Singh, J.) Raman/-