Jora Sirka vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

The applicant, who is in custody since 07.09.2022, has renewed the prayer for grant of regular bail in connection with S.T. No.346 of 2022 arising out of Jeteya P.S. Case No.13 of 2016 registered for the offence under Sections 341, 323, 504, 506, 307/34 IPC.

Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 16.02.2023 passed in B.A. No.13607 of 2022.

Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge has already been framed and some of the witnesses have also been examined. Other co-accused has already been enlarged on bail. On the above facts, prayer for bail has been renewed.

On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that this applicant was absconder.

Considering the period of custody, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is/are 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 Addl. Sessions Judge-I, West Singhbhum at Chaibasa, in connection with S.T. No.346 of 2022 arising out of Jeteya P.S. Case No.13 of 2016 on the condition that the applicant(s) will submit self-attested photocopy 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.

Further condition is that one of the bailors will be the close relative and this applicant is directed to report once in a month before the concerned police station and one of the sureties would be landed ancestral property of the applicant.