Jharkhand High Court
Amjad Khan vs The State Of Jharkhand .... Opposite ... on 22 October, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 9056 of 2024
....
Amjad Khan, aged about 38 years, son of Abdul Jabbar Khan, Resident of Flat No.F1/11 T Khan Complex, Jawahar Nagar, Mango, Jamshedpur, P.O. & P.S.Mango, District East Singhbhum, Jharkhand .... Petitioner Versus The State of Jharkhand .... Opposite Party ....
CORAM:HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Indrajit Sinha, Adv.
For the State : Mrs. Kumari Rashmi, A.P.P.
....
02/22.10.2024
1. Heard learned counsel for the parties.
2. The applicant who is in custody since 08.01.2024 has approached this Court for grant of regular bail in connection with Mango P.S. Case No.352 of 2023, corresponding to G.R. No.365 of 2024, registered for the offence under Sections 147/ 148/ 149/ 120B/ 302/34 of IPC and Section 27 of the Arms Act, pending in the court of learned J.M., Jamshedpur.
3. It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
4. It appears that on 08.12.2023, at about 11:40 noon, named accused persons had fired upon the brother of the informant, due to which he succumbed to his injuries.
5. Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that the applicant has been falsely implicated in this case. It has been further submitted that this applicant is not named in the F.I.R. He has been roped in this case only on the basis of confession of the co-accused. Further, the similarly situated co-accused person has already been enlarged on bail. On above basis prayer for bail has been made.
6. Learned A.P.P. has opposed the prayer for bail of the applicant.
7. Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned J.M., Jamshedpur in connection with Mango P.S. Case No.352 of 2023, corresponding to G.R. No.365 of 2024, subject to condition that the applicant will submit self-attested copy of his Aadhaar Card and also give his mobile number before the learned court below which he will not change during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Shahid/ Uploaded