Jharkhand High Court
Kiran Ganjhu @ Asha Ji @ Asha vs The State Of Jharkhand .... .... Opp. ... on 29 June, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6576 of 2022
Kiran Ganjhu @ Asha Ji @ Asha .... ..... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
CORAM: HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. A.K. Chaturvedy, Advocate For the State : Mr. Sanat Kumar Jha, A.P.P. 3/29.06.2022 Heard learned counsel for the applicant and learned APP for the State.
The bail application has been filed on behalf of the above named applicant with a prayer to release on bail in connection with Rajpur P.S. Case No.105/2014 under sections 147, 148, 149, 427, 435 of the IPC, Section 3/ 4 of the Explosive Substance Act and section 17 (i)(ii) of Criminal Law Amendment Act, pending in the court of learned Sub- Divisional Judicial Magistrate, Chatra.
Learned counsel for the applicant has submitted that FIR of this case was lodged against 13 named accused including the applicant with these allegations that the police officer of the concerned police station had received secret information that the extremists of maoist banned organization had exploded the Airtel Tower by the bomb and had damaged the same. Accordingly the informant along with police force reached there and the occurrence was verified by the person of village and the extremists were addressing each other at the time of occurrence, accordingly the FIR was lodged.
Learned counsel for the applicant has further submitted that though the name of the applicant figured in the FIR but no specific role has been assigned to him. All the named and unknown persons have been assigned general and omnibus role. There is no evidence to identify the complicity of the applicant in commission of the alleged offence. The co-accused Jitendra Yadav @Nirbhay Jee @ Jitendra Jee has been granted bail in B.A.No.13234/2021 vide order dated 30.09.2022 by this court. The applicant has been languishing in jail since 06.03.2021.
Learned APP for the State vehemently opposed the contentions made by the learned counsel for the applicant.
In view of the submissions made and the materials on record, the bail application of the applicant is allowed. Let the applicant be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of like amount to the satisfaction of the court concerned in the aforesaid case.
(SUBHASH CHAND, J.) tarun