Bablu Mandal @ Babulal Mandal vs State of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioner in connection with Borio (J) P.S. Case No.308 of 2018 (S.T. No.120A

of 2019), for the offence under Sections 303, 302, 120 (B) and 34 of the Indian Penal Code & under Section 27 of the Arms Act.

Learned counsel for the petitioner has submitted that the petitioner has been taken into custody in a case of Arms Act on 08.04.2020 and has been

remanded in this case on 11.11.2020. The FIR has been lodged against five named persons and one unknown person. This petitioner has been

implicated in this on the confessional statement of a co-accused as sixth accused person. It has further been submitted that the similarly situated co-

accused namely Imran @ Samir in B.A. No.10623 of 2018 vide order dated 13.05.2019 and Abdullah Ansari in B.A. No.2849 of 2019 vide order

dated 28.06.2019 passed by the co-ordinate bench of this Court.

Counsel for the State has opposed the prayer for bail. Considering the material available on record and the fact that the co-accused have already been

granted bail, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two

sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-III, Sahibganj in connection with Borio (J) P.S. Case

No.308 of 2018 (S.T. No.120A of 2019), subject to condition that the petitioner will submit self-attested photocopy 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.