Jharkhand High Court
Abdul Basit vs The State Of Jharkahand ..... Opp. Party on 10 July, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6122 of 2024
Abdul Basit ..... Petitioner
Versus
The State of Jharkahand ..... Opp. Party
CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Petitioners : Mr. R.S. Mazumdar, Sr. Advocate.
Mr. Nishant Kumar Roy, Advocate.
For the State : Mr. Abhay Kumar Tiwari, A.P.P.
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th Order No. 02/Dated: 10 July, 2024 I.A. (Cr.) No. 6737 of 2024 Heard learned counsel for the parties.
2. This interlocutory application has been filed by the petitioner for grant of provisional bail for a period of ten days during pendency of the present bail application, as the competitive examination of UPSC (Combined Medial Service Examination, 2024) is scheduled to be held on 14.07.2024.
3. The petitioner has been made accused in connection with Ranchi (Mahila) P.S. Case No. 35 of 2024 registered for the offences registered under Sections 376 (2)(n), 323, 341, 504, 506/34 of the I.P.C.
4. Learned counsel for the petitioner has submitted that petitioner is innocent and has committed no offence at all as alleged in the FIR. Petitioner is a student of MBBS and he is currently studying at RIMS, Ranchi and he is preparing for competitive examination of UPSC (Combined Medical Service Examination, 2024) and the said examination is scheduled to be held on 14.07.2024. Petitioner is languishing in Judicial Custody since 21.05.2024. Petitioner undertakes that he will not indulge in any manner in tampering with the prosecution evidences or influencing the witnesses of prosecution. Hence, the petitioner may be admitted provisional bail.
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5. On the other hand, learned Addl.P.P appearing for the State has opposed the prayer for provisional bail of the petitioner.
6. Considering the above facts, the petitioner, name above, is directed to be released on provisional bail for four days i.e. 12.07.2024 to 15.07.2024 on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand Only ) with two sureties of the like amount to the satisfaction of the learned Judicial Magistrate, Ranchi in connection with Ranchi Mahila P.S. Case No. 35 of 2024 subject to the conditions that the petitioner will submit self-attested photocopy(s) of his Aadhar 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.
7. Petitioner is directed to surrender before the court below on 16.07.2024 and file surrender certificate by way of supplementary affidavit before this Court.
8. Accordingly, I.A. No. 6737 is allowed.
9. Let a copy of this order be sent to the Court concerned through FAX at the cost of petitioner.
B.A. No. 6122 of 202410. Learned APP appearing for the State is directed to file counter affidavit in this case.
11. Office is directed to call for up-to-date case diary along with typed copy of post-mortem report from the concerned Court.
12. List this case on 31.07.2024.
(Pradeep Kumar Srivastava, J.) Simran/ Page 2|2