Jharkhand High Court
Daso Kerai @ Paso Kerai vs The State Of Jharkhand on 23 April, 2024
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No. 1813 of 2023
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Daso Kerai @ Paso Kerai, S/o Late Hessa Kerai @ Pesa Kerai, R/o Village Sukripara, P.O. & P.S.- Jateya, District-
West Singhbhum ... ... Appellant
Versus
The State of Jharkhand ... ... Respondent
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Appellant : Mr. Manjeet Kr. Chaudhary, Advocate For the Respondent : Mrs. Amrita Kumari, A.P.P.
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08/23.04.2024 Heard Mr. Manjeet Kr. Chaudhary, learned counsel appearing for the appellant and Mrs. Amrita Kumari, learned A.P.P. for the State.
This appeal is directed against the order dated 05.08.2023 passed by the learned Additional Sessions Judge-II, Chaibasa in Misc. Criminal Application No. 1011 of 2023, arising out of Gua (Bara Jamda) P.S. Case No. 10 of 2023, corresponding to S.T. No. 346 of 2023, whereby and whereunder, the prayer for bail of the appellant has been rejected.
It has been alleged that a dacoity was committed in an Explosive Store and several explosives were looted.
So far as the appellant is concerned, he seems to have been apprehended with a detonator for which he is in custody since 25.05.2023.
It has been submitted by the learned counsel for the appellant that the appellant does not have any criminal antecedent. It has further been submitted that no Test Identification Parade was held.
Considering the aforesaid facts, we while setting aside the order dated 05.08.2023 passed by the learned Additional Sessions Judge-II, Chaibasa in Misc. Criminal Application No. 1011 of 2023, arising out of Gua (Bara -2- Jamda) P.S. Case No. 10 of 2023, corresponding to S.T. No. 346 of 2023, direct that the appellant be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, West Singhbhum at Chaibasa in connection with Gua (Bara Jamda) P.S. Case No. 10 of 2023, corresponding to S.T. No. 346 of 2023, subject to the condition that he shall remain physically present before the learned trial court on each and every date till the conclusion of the trial.
This appeal is allowed.
(Rongon Mukhopadhyay, J.) (Deepak Roshan, J.) Alok/-