Umesh Kumar @ Umesh Sahu vs The State Of Jharkhand ... Opposite ... on 15 September, 2023

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Jharkhand High Court

Umesh Kumar @ Umesh Sahu vs The State Of Jharkhand ... Opposite ... on 15 September, 2023

Bench: Anil Kumar Choudhary

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           ABA No. 11037 of 2022
      Umesh Kumar @ Umesh Sahu                ...    Petitioner
                                  Versus
      The State of Jharkhand                  ...  Opposite Party

  Coram:    HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

  For the Petitioner            : Ms. J.Mazumdar ,Adv.
  For the State                 : Ms. Nehala Sharmin, Spl. PP



07 / 15.09.2023

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Basia P.S. Case No. 86 of 2022 registered under Sections 304 of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner committed culpable homicide not amounting to murder, by administering wrong injection to the father of the informant. It is then submitted that the allegations against the petitioner are all false and the petitioner is only a compounder and undisputedly he administered the injection as per the prescription; only on the instruction of the doctor Jitendra Singh in Jaslok Hospital, ITI bus stand, Itki Raod, Bajra, Ranchi. It is next submitted that the petitioner is ready to co-operate with the investigation of the case hence, the petitioner be given the privilege of anticipatory bail.

The learned Spl. PP opposes the prayer for anticipatory bail of the petitioner.

Considering aforesaid facts and circumstances of the case, I am inclined to grant the privilege of anticipatory bail to the petitioner. Hence, in the event of arrest by the police or surrender within a period of six weeks from the date of this order, the petitioner shall be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned ACJM, Gumla in connection with Basia P.S. Case No. 86 of 2022 subject to the condition that the petitioner will co-operate with the Investigation of the case and will appear before the Investigating Officer as and when noticed by him and will submit mobile number and photocopy of Aadhaar card at the time of surrender in the court below with an undertaking not to change mobile number during the pendency of the case along with the other conditions laid down under section 438 (2) Cr. P.C. (ANIL KUMAR CHOUDHARY, J.) Smita/-

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Jharkhand High Court