Bhola Oraon @ Sunish Toppo vs The State of Jharkhand

Heard the learned counsel appearing for the parties.

The petitioner has been made accused for the offences under Sections 353, 307, 34 of the Indian Penal Code, Section 25 (1-b)a/26/27/35 of the Arms Act and Section 17 CLA Act, in connection with Basia P.S. Case No. 57 of 2013, corresponding to G.R. No. 843 of 2013 (ST No. 315/13).

Learned counsel for the petitioner submits that on receiving of secret information, the police came to the place of occurrence, where the members of banned organization had assembled. He further submits that there was firing and counter firing but there was no injury on the side of the police personnel. The counsel for the petitioner also submits that the name of the petitioner has come in the confessional statement of a co-accused.

Learned APP opposes the prayer for bail of the petitioner. In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Assistant Sessions Judge-I, Gumla, in connection with Basia P.S. Case No. 57 of 2013, corresponding to G.R. No. 843 of 2013 (ST No. 315/13) , subject to the condition that the petitioner should mark his attendance before the Officer-in- Charge, Basia Police Station once in a month, failing which, his bail bonds shall automatically be cancelled.