Imtiyaz Ansari vs State of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner is accused in connection with Gonda P. S. Case No. 87 of 2018 for the offence under Section 392/353/34 of the Indian Penal Code, and

is pending in the Court of learned Judicial Magistrate-1st Class, Ranchi.

It has been submitted by the learned counsel for the petitioner that the petitioner is in custody since 02.07.2020. FIR is against unknown. On the

confessional statement of co-accused Aftab Ansari @ Aftab Janam @ Abtab Ansari, the name of this petitioner has surfaced. The co-accused

namely Aftab Ansari @ Aftab Janam @ Abtab Ansari has already been granted bail by the Co-ordinate Bench of this Court in B. A. No. 4227 of

2020 vide order dated 17.08.2020.

On the other hand, learned APP has opposed the prayer for bail and submission has advanced that the petitioner has criminal history.

Considering the material available on record, 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 learned Judicial Magistrate-1st Class, Ranchi in connection with Gonda

P. S. Case No. 87 of 2018 subject to the conditions that (i) one of the bailers should be his father, (ii) the petitioner will report the concerned police

station once in a month till the conclusion of the Trial and (iii) the petitioner will submit self attested copy of his Aadhar Card and also give his mobile

number before the learned court below which he will not change during pendency of this case without prior permission of the court .