Baleshwar Yadav vs State of Jharkhand

Defects as pointed out by the office are, hereby, ignored.

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 Saria P.S. Case No.157 of 2020, for the offence

under Sections 147, 148, 341, 323, 324, 325, 307 379, 337 and 506 of the Indian Penal Code.

Learned counsel for the petitioner has submitted that the petitioner is in custody since 02.12.2020. The investigation is complete. It has been stated

that similarly situated co-accused persons namely Daso Yadav @ Daso Mahto and Surendra Yadav have already been granted bail by a co-ordinate

bench of this Court vide order dated 25.02.2021 in B.A. No.1823 of 2021. On the basis of above facts, prayer for bail has been made.

Counsel for the State and counsel for the informant has opposed the prayer for bail and submitted that there is direct allegation against this petitioner.

Considering the material available on record and the fact that co- accused persons 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 Chief Judicial Magistrate, Giridih in connection with Saria P.S. Case No.157 of 2020, 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.