Babuwa Singh @ Arjun Singh vs State of Jharkhand

Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.

The petitioner has prayed for grant of regular bail in connection with S.T. No.88 of 2010 arising out of Keredari P.S. Case No.64 of 2008 (dated

19.08.2008) corresponding to G.R. No.2864 of 2008 registered under Sections 147, 148, 149, 332, 353, 307 & 504 of the Indian Penal Code, Section

25-1(a-b)/26/27/35 of the Arms Act, Section 17 of the C.L.A. Act and Section 13 of the U.A.P. Act.Â

Learned counsel for the petitioner has submitted that coaccused Budhan Turi has been granted bail by a co-ordinate Bench of this Court vide order

dated 04.03.2014 passed in B.A. No.783 of 2014. Learned counsel for the petitioner has further submitted that none of the police personnel has

sustained any injury in this case and the petitioner is in custody since 05.12.2017.

Learned counsel for the State has opposed the prayer for bail and submitted that petitioner has absconded for more than ten years and he has

surrendered on 05.12.2017.

Be that as it may, since the co-accused has been granted bail and petitioner has surrendered on 05.12.2017, he is directed to be released on bail on

furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Addl. Sessions Judge-XIII,

Hazaribag in connection with S.T. No.88 of 2010 arising out of Keredari P.S.Case No.64 of 2008 (dated 19.08.2008) corresponding to G.R. No2864

of 2008 with a condition that the petitioner will appear before the trial court on each and every date till conclusion of the trial failing which learned trial

court is at liberty to cancel the bail bond of the petitioner and take him in custody.Â