Binod Lohra vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

The applicant who is in custody since 18.04.2023 has approached this Court for grant of regular bail in connection with Sessions Trial No.205 of 2023 arising out of Chhipadohar P.S. Case No.10 of 2023, registered for the offence under Sections 302, 201 & 34 of the Indian Penal Code.

It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.

Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that on the basis of suspicion, he has been roped in this case as there was earlier altercation between the parties. Subsequently, only material collected by the police is the confession and on the confession recovery of danda has been shown near the place where the dead body has been recovered. Similarly situated co-accused has already been granted bail by this Court. Charge has already been framed. On the above basis, prayer for bail has been made.

Learned counsel for the State has opposed the prayer for bail.

Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to 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 the learned Additional Sessions Judge-III, Latehar in connection with Sessions Trial No.205 of 2023 arising out of Chhipadohar P.S. Case No.10 of 2023, subject to condition that the applicant(s) will submit self-attested photocopy/photocopies of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.