Jharkhand High Court
Ratan Sahu vs The State Of Jharkhand on 20 January, 2017
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 10562 of 2016
Ratan Sahu ... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. A.K. Chaturvedy, Advocate
For the Opp. Party : A.P.P.
02/20.01.2017Heard learned counsel for the parties.
Petitioner is an accused in a case registered for the offences punishable under Sections 147/148/149/332/333/307/353/436/427 of the Indian Penal Code, Section 3/4 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.
Learned counsel for the petitioner submits that earlier the regular bail application of the petitioner was rejected by a co-ordinate Bench of this Court vide order dated 07.10.2014 in B.A. No.529 of 2014. By way of present bail application the petitioner has renewed the prayer for regular bail. The main contention of the learned counsel for the petitioner is that subsequent to rejection of the regular bail application of the petitioner vide order dated 07.10.2014 in B.A. No.529 of 2014 several co-accused persons namely Indrajeet Yadav @ Indrajeet @ Kapil Yadav, Samu Singh @ Samo Singh have been enlarged on bail by a co-ordinate Bench of this Court vide orders dated 06.04.2015 and 26.04.2016 in B.A. Nos.7445 of 2014 and B.A. No.3501 of 2016 respectively. Co-accused Bahura Turi has been enlarged on regular bail by this Court vide order dated 18.11.2016 in B.A. No.9222 of 2016. Learned counsel further submits that the charge in this case has already been framed on 17.12.2014 but out of 16 charge-sheet witnesses no prosecution witness has been examined till date and, therefore, no useful purpose will be served by letting him in judicial custody any further. The petitioner is in judicial custody since 18.07.2013 and, therefore, his prayer for bail may be considered sympathetically.
Learned A.P.P. has opposed the petitioner's prayer for bail. Considering the aforesaid facts and circumstances, I am inclined to enlarge the petitioner, named above, on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-VI, Gumla in connection with S.T. No.208 of 2014 arising out of Chainpur P.S. Case No.07 of 2013, corresponding to G.R. No.312 of 2013, subject to the condition that petitioner shall co-operate in the trial and shall be present as and when required by the court, failing which the trial court is at liberty to pass appropriate order against the petitioner in accordance with law.
(Rajesh Shankar, J.) R.P./