Jharkhand High Court
Aman Kumar @ Aman Sah vs The State Of Jharkhand ... ...Opp. ... on 18 July, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.4147 of 2023
Aman Kumar @ Aman Sah ... ...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. P.K. Jha, Adv.
For the State : Ms. Kumari Rashmi, A.P.P.
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03/18.07.2023: Heard the parties.
2. The applicant, who is in custody since 18.03.2023, has approached this Court for grant of regular bail in connection with Godda (Town) P.S. Case No.78 of 2023.
3. It appears that this applicant has been made an accused for committing the offence under Sections 147/ 148/ 149/ 341/ 323/ 325/ 307/ 448/ 504/ 506 of the Indian Penal Code and Sections 25(1-B)a/ 26/ 27 of the Arms Act.
4. 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.
5. Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that as per the allegation, this applicant has not fired bullet rather he has helped the accused in fleeing. It has further been submitted that except confession, and that too is based on the confession of co-accused, there is no other material against this applicant and further, no injury has been reported. Co-accused has already been enlarged on bail by this Court. On the above basis, prayer for bail has been made.
6. Learned A.P.P has opposed the prayer for bail.
7. Considering the above facts, 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 thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Godda in connection with Godda (Town) P.S. Case No.78 of 2023, 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/-