Jharkhand High Court
Aftab Ahmad Siddiquee vs The State Of Jharkhand ... ...Opp. ... on 27 April, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.2425 of 2023
Aftab Ahmad Siddiquee ... ...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. R.S. Mazumdar, Sr. Adv.
For the State : Mr. V.K. Sinha, A.P.P.
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03/27.04.2023: Heard the parties.
The applicant, who is in custody since 13.01.2022, has been remanded in this case on 13.01.2023, has approached this Court for grant of regular bail in connection with S.T. No.382 of 2017 arising out of Mango P.S. Case No.149 of 2017 registered for the offence under Sections 147, 148, 149, 341, 323, 307, 353, 332, 379, 427, 452, 120B IPC and Section 3 of the Prevention of Damage to Public Property Act.
It has been submitted by the counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that it is a case of mob lynching and for the same incident two FIRs have lodged. Although in 1st FIR, this applicant has already been enlarged on bail but subsequently he has been remanded in the 2nd FIR. 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 above facts and the fact that there are two FIRs for the same incident and in 1st FIR, this applicant has already been enlarged on bail, I am inclined to enlarge the applicant (s) on bail in the present case too. Accordingly, the applicant(s), above named, is/are 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 Addl. District Judge-I, Jamshedpur, in connection with S.T. No.382 of 2017 arising out of Mango P.S. Case No.149 of 2017 on the condition that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Ravi/-