Jharkhand High Court
Haldhar Mandal vs The State Of Jharkhand ..... Opp. Party on 24 August, 2022
Author: Rajesh Kumar
Bench: Rajesh Kumar
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.8238 of 2022
Haldhar Mandal ...... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. S. P. Roy, Advocate
For the State : Mr. Jitendra Pandey, A.P.P
For the Informant : Mr. Lukesh Kumar, Advocate
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03/Dated: 24th August, 2022
1. Heard learned counsel for the applicant, learned A.P.P and learned counsel for the informant.
2. The applicant, who is in custody since 16.04.2022, has approached this Court for grant of regular bail in connection with S.T. No.207 of 2022, arising out of Godda (Muffasil) (Motia O.P.) P.S. Case No.59 of 2022, registered for the offence under Sections 147/ 148/ 149/ 341/ 323/ 325/ 307/ 302/ 120B of the Indian Penal Code.
3. It appears that this applicant, along with other five accused persons, has been made accused for committing murder of the husband of the informant.
4. Learned counsel for the applicant claims innocence of the applicant and it has been submitted that the applicant has given undertaking to participate in the trial. It has further been submitted that as per the F.I.R., this applicant was merely present at the place of occurrence and no overt act has been alleged. The similarly situated other co-accused has already been enlarged on bail.
5. On the other hand, learned A.P.P., assisted by the learned counsel for the informant has opposed the prayer for bail. It has been submitted that one of the eye witness namely, Sumit Kumar, who has been examined as P.W.-1, has stated regarding the assault upon the deceased by this applicant also.
6. Considering the materials available on record, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his 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 - III, Godda in connection with S.T. No.207 of 2022, arising out of Godda (Muffasil) (Motia O.P.) P.S. Case No.59 of 2022, on the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Chandan/-