Jharkhand High Court
Vikram Mahto vs The State Of Jharkhand ..... Opp. Party on 10 August, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.5652 of 2023
Vikram Mahto
@ Bikram Kumar Mahto ...... 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. Aashish Kumar, Advocate
For the State : Mr. Tarun Kumar, A.P.P
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th
02/Dated: 10 August, 2023
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant, who is in custody since 26.09.2022, has renewed the prayer for grant of regular bail in connection with Special POCSO Case No.84 of 2022, arising out of Godda (Town) P.S. Case No.260 of 2022, corresponding to G.R. No.1641 of 2022, registered for the offence under Sections 147/ 148/ 149/ 341/ 342/ 323/ 325/ 307/ 302/ 504/ 506 of the Indian Penal Code and Section 12 of the POCSO Act.
3. It appears that the applicant has been made an accused for committing murder.
Earlier, the bail application of this applicant was rejected vide order dated 29.03.2023, passed in B.A. No.128 of 2023.
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.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that three prosecution witnesses have already been examined and they have not taken the name of this applicant as one of the assailants. On the above basis, prayer for bail has been renewed.
5. Learned counsel for the State has opposed the prayer for bail.
6. 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 Additional District & Sessions Judge -cum- Special Judge (POCSO), Godda in connection with Special POCSO Case No.84 of 2022, arising out of Godda (Town) P.S. Case No.260 of 2022, corresponding to G.R. No.1641 of 2022, 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.) Chandan/-