Jharkhand High Court
Kalidas Soren S/O - Late Ishwar Soren vs The State Of Jharkhand ...... Opp. Party on 19 September, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.8021 of 2024
Kalidas Soren S/o - Late Ishwar Soren, Age about 56
years, Resident of Village - Ganeshpur, P.O. & P.S.
Maheshpur, District Pakur (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. Md. Yasir Arafat, Advocate For the State : Mr. Bishambhar Shastri, A.P.P
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04/Dated: 19th September, 2024
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant, who is in custody since 18.06.2023, has renewed the prayer for grant of regular bail in connection with S.T. No.158 of 2023, arising out of Maheshpur P.S. Case No.98 of 2023, registered for the offence under Sections 147/ 148/ 149/ 341/ 342/ 302/ 120B/ 325/ 307 of the Indian Penal Code.
It appears that earlier, the prayer for bail of this applicant was rejected vide order dated 23.01.2024, passed in B.A. No.11266 of 2023.
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 some of the witnesses have already been examined. It has further been submitted that some of the co- accused have been enlarged on bail by the Co-ordinate Bench of this Court. On the above basis, prayer for bail has been renewed.
4. On the other hand, learned counsel for the State has opposed the prayer for bail.
5. Considering the period of custody, 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 -1- B.A. No.8021 of 2024 satisfaction of learned Additional Sessions Judge - I, Pakur, in connection with S.T. No.158 of 2023, arising out of Maheshpur P.S. Case No.98 of 2023, subject to the condition that this 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/-
-2- B.A. No.8021 of 2024