Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Jharkhand High Court

Aditya Yadav And Anr vs The State Of Jharkhand on 10 April, 2014

Author: P.P. Bhatt

Bench: P.P. Bhatt

                                          
                                           IN THE HIGH COURT OF JHARKHAND, RANCHI
                                                                             B.A. No. 2658of  2014


                            1.Aditya Yadav 
                            2.Md. Jubair Alam                                                              .                     .... Petitioners 

                                                                                Versus
                          The State of Jharkhand .                                                                   .... Opposite Party.

                         CORAM  :­ HON'BLE MR. JUSTICE P.P. Bhatt

                             For the Petitioner s      :­ Mrs.Renu Bala,  Advocate
                             For the State                 :­ A.P.P.  


               2/10.4

.2014 Present   application   is   filed   under   sections   439   and   440   of   the  Code   of   Criminal   Procedure   1973   seeking   regular   bail   in   connection   with  Chandwa P.S.Case No.136 of 2013 corresponding to G.R No. 576 of 2013 for the  alleged   offence   registered   under   sections   414/34   of   the   Indian   Penal   Code,  pending in the court of learned  A.C.J.M Latehar .

Heard   the   learned   counsel   for   the   petitioners   as   well   as   the  learned  A.P.P.  for the State and perused the   materials placed on record.  

  Learned counsel for the petitioners submitted that   petitioners  are innocent persons and   have been falsely implicated in the alleged crime  merely on suspicion.   It is further submitted that   the   alleged stolen motor  cycle in question has been recovered from the possession of the   co­accused  Mokhtar Mian, who has been granted bail by this court in   B.A. No.10205 of  2013 vide order dated 31.10.2013.It is further submitted that infact the name of  the  present petitioners came  in the  light  on   the  basis of    the  confessional  statement of  the co­accused Mokhtar  Mian who has been granted bail by this  court.   It   is     further   submitted   that   there   is   no   other   evidence   against   the  present   petitioners,   except   confessional   statement   made   by   the   co­accused  and  they are in  custody since 8.2.2014 and 11.2.2014 respectively and they are  ready and willing to abide the conditions  that may be imposed by this court  and therefore, petitioners may be granted regular bail.        

    The   learned   A.P.P.   for   the     State   while   opposing   the   bail  submitted   that     looking to the seriousness of the charge   and gravity of the  offence as also criminal antecedent of the present petitioners as observed in  the   order   passed   by   the   learned   court   below,   the   petitioner   may   not   be  enlarged on bail. The learned A.P.P. is unable to point out about the criminal  antecedent of the present petitioner, except the criminal cases pending against  the present petitioners, as mentioned in the order passed by the learned court  below.

  Considering   the   aforesaid   rival   submissions   and     more  particularly in view of the fact that co­accused Mokhtar Mian has been granted  bail by this court in   B.A. No.10205 of 2013 vide order dated 31.10.2013 from  whom   alleged   motor   cycle   in   question   has   been   recovered   and     also  considering the fact that the name of the petitioners came in the light on basis  of the  confessional statement of the co­accused Mokhtar Mian , who has been  granted bail by this court, this court is   of the view that  on the ground of  parity,  the   bail application of the present petitioners deserves to be allowed  and accordingly, the petitioners, namely Aditya Yadav and Md. Jubair Alam are  directed to be released on bail on executing bail bonds of Rs. 10,000/­ (Rs. Ten  Thousand)  each with two sureties of the like amount each to the satisfaction of  the learned A.C.J.M. Latehar subject to the following conditions:             

1. that applicants  shall  abide  by  the  conditions   of  the   bond         executed under  chapter XXXIII of the Code of Criminal        Procedure. 
2.   that applicants shall make himself available for interrogation                     by a police officer as and when required. 
3.  that applicants shall not commit an offence similar to the        offence of which he is accused
4. that applicants shall not directly or indirectly make any         inducement threat or promise to any person acquainted with       the facts of the case so as to dissuade him from disclosing such       facts to the Court or to any police officer or tamper with                    the evidence.
5.   that the applicants shall not leave  India without the previous          permission of the Court and.
6.  that the applicants shall mark his presence before the       concerned police station in any day of the first week of every        month till the commencement of trial, and (P.P. Bhatt, J)          SD