Jharkhand High Court
Nageshwar Ganjhu vs The State Of Jharkhand ... ...Opp. ... on 2 March, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.10213 of 2022
Nageshwar Ganjhu ... ...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.K. Pandey, Adv.
For the State : Mr. S.K.Mahto, A.P.P.
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05/02.03.2023: Heard the parties.
The applicant, who is in custody since 07.03.2022, has approached this Court for grant of regular bail.
The applicant is an accused of committing offence u/s 147, 148, 149, 323, 379, 385 and 387 IPC and Section 17 (i) (ii) of the C.L.A. 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 the applicant has been roped in on the basis of the confession of the co-accused. Till date, no TIP has been held. Charge has already been framed on 29.07.2022. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that the applicant has four criminal antecedents.
Considering the material available on the record and the period of custody, 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 J.M., 1st Class, Chatra, in connection with Pathalgadda P.S. Case No.42 of 2018 on the condition that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card and also submit his/her/their mobile number 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. Further condition is that one of the bailors will be the close relative of the applicant (s) and he is directed to report once in a month before the concerned police station.
(Rajesh Kumar, J.) Ravi/-