Jharkhand High Court
Raju Ansari @ Chhora @ Md. Abdullah vs The State Of Jharkhand ...... Opp. Party on 22 October, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.9046 of 2024
Raju Ansari @ Chhora @ Md. Abdullah, aged about 41
years, son of Haji Ali Mohammadan, resident of House
No.05, Road No.2, Waris Colony, Nar Taiba Masjid, P.O. &
P.S. Azadnagar, Mango, Jamshedpur, District East
Singhbhum, Jharkhand. ...... 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. Indrajit Sinha, Advocate Mr. Akhouri Awinash Kumar, Advocate For the State : Mr. Vishwanath Roy, A.P.P
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nd
02/Dated: 22 October, 2024
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant, who is in custody since 29.04.2024, has approached this Court for grant of regular bail in connection with S.T. No.338 of 2024, arising out of Mango P.S. Case No.352 of 2023, corresponding to G.R. No.365 of 2024, registered for the offence under Sections 147/ 148/ 149/ 120B/ 302/ 34 of the Indian Penal Code and Section 27 of the Arms Act.
3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant has been remanded in this case on the basis of confession of co-accused. It has further been submitted that co-accused namely, Md. Sarfaraz @ Sarfaraz has already been granted bail by the Co-ordinate Bench of this Court vide order dated 06.08.2024, passed in B.A. No.4723 of 2024. On the above basis, prayer for bail has been made.
4. On the other hand, learned counsel for the State has opposed the prayer for bail.
5. Considering the above fact, 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 -1- B.A. No.9046 of 2024 thousand) with two sureties of the like amount each to the satisfaction of learned Additional District Judge - II, Jamshedpur, in connection with S.T. No.338 of 2024, arising out of Mango P.S. Case No.352 of 2023, corresponding to G.R. No.365 of 2024, 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/-
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