Jharkhand High Court
Mithun Kumar Yadav vs The State Of Jharkhand ... ...Opp. ... on 12 May, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.3238 of 2023
Mithun Kumar Yadav ... ...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. S.P. Roy, Adv.
For the State : Ms. Amrita Kumari, A.P.P.
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02/12.05.2023: Heard the parties. `
The applicant, who is in custody since 14.11.2022, has approached this Court for grant of regular bail in connection with Godda (Town) P.S. Case No.260 of 2022 {Special POCSO Case No.07 of 2023} registered for the offence under Sections 147, 148, 149, 341, 342, 323, 325, 307, 302, 504, 506 IPC and Section 12 of the POCSO Act.
Earlier the prayer for bail of the applicant has been rejected vide order dated 07.02.2023 passed in B.A. No.346 of 2023.
It has been submitted that FIR is against 13 named accused and one unknown person. There is general and omnibus allegation and this applicant has been roped in by using Section 149 IPC. Charge has already been framed. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail. Considering the fact that charge has already been framed, I am inclined to enlarge the applicant (s) on bail. 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. Sessions Judge-III-cum-Special Judge (POCSO), Godda, in connection with Godda (Town) P.S. Case No.260 of 2022 {Special POCSO Case No.07 of 2023} 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/-