Dheeraj Kumar Mishra @ Dhiraj Kumar Mishra vs State Of Jharkhand

Ambuj Nath, J

Heard the parties.

Petitioner has been made accused in connection with Ormanjhi P.S. Case No. 41/2021, corresponding to S.T. No. 354/2021 for the offences registered under sections 414 and 34 of the Indian Penal Code and section 25(B), a/35/ 25(6)/35, 26/35 of the Arms Act, pending in the court of learned A.J.C-VIII, Ranchi.

On 14.03.2021 at about 12.00 noon, Ormanjhi Police on the basis of confidential informant, intercepted a looted Innova and apprehended the petitioner and co-accused persons who were decamping away with the looted vehicle along with the jewellery and money belonging to M/s Gayatri Jewellers. On search, one country made pistol, three mobile phones, looted jewellery and money were recovered from the said vehicle.

It was submitted that the alleged occurrence relates to dacoity of the vehicle along with jewellery and money belonging to M/s Gayati Jewellers, for which a separate case under section 395 I.P.C was instituted. It was further submitted that the petitioner has been granted regular bail in the case relating to dacoity vide B.A. No. 4372/2023 by a Coordinate Bench of this Court. It was further submitted that petitioner is in custody for more than two years and four months. It was finally submitted that co-accused Rahul Yadav has been granted bail by this court vide B.A. No. 5724/2023 by order dated 14.07.2023 and the case of this petitioner stands on better footing.

Considering the aforesaid facts, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of learned A.J.C-VIII, Ranchi in connection with Ormanjhi P.S. Case No. 41/2021, corresponding to S.T. No. 354/2021 with the condition that the petitioner shall remain physically present before the learned Trial Court on each and every date, till conclusion of trial.