Jharkhand High Court
Ali Imam Hussain @ Chand vs The State Of Jharkhand ... ... Opp. ... on 17 January, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.12823 of 2022
Ali Imam Hussain @ Chand ... ...Petitioner(s)/Applicant(s)
Versus
The State of Jharkhand ... ... Opp. Party(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s)/Applicant(s) : Mr. Vikash Kishore, Adv.
For the State : Ms. Sushma Aind, A.P.P.
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02/17.01.2023: Heard the parties.
The applicant, who is in custody since 11.05.2022, has approached this Court for grant of regular bail.
The applicant is an accused of causing injury by dagger knife. Innocence has been claimed and participation in the trial has been assured. It has been submitted that although investigation is complete but till date even charge has not been framed. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail. Considering the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, above named, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned Principal District & Sessions Judge, Lohardaga, in connection with S.T. No.132 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.) Ravi/-