Krishna Kumar Dodrajka, & ORS. vs The State of Jharkhand, & ORS.

Heard learned counsel for the parties.

Petitioner is an accused in a case registered for the offences punishable under Sections 147 / 148 / 149 / 307 / 353 / 399 / 402 / 120-B of the Indian Penal Code, Sections 25 (1-b)a, 26, 27, 35 of Arms Act and also under Sections 17(II) of C.L.A. Act.

Learned counsel for the petitioner submits that earlier the bail application of the petitioner was rejected vide order dated 11.11.2016 in B.A. no. 8583 of 2016. By way of the present bail application, the petitioner has renewed his prayer for regular bail. The main submission of the learned counsel for the petitioner is that similarly situated co-accused persons namely Mukesh Mahto and Santosh Kumar Mahto @ Bhim Mahto @ Santosh Kumar Budhwa have already been granted regular bail by a co-ordinate Bench of this Court vide order(s) dated 08.06.2017 in B.A. No. 2582 of 2017 and B.A. No. 3169 of 2017 respectively while co-accused Birsa Mahto @ Bhanu Mahto has been granted regular bail by this Court vide order dated 29.06.2017 in B.A. No. 5057 of 2017. Under the circumstance, the petitioner, who is in judicial custody since 04.04.2016, may be given the privilege of regular bail.

Learned A.P.P. opposes the petitioner''s prayer for bail. Considering the fact that all other similarly situated co-accused persons have been granted bail by this Court, I am inclined to enlarge the petitioner on bail.

Accordingly, the petitioner, above named, 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 learned A.J.C. XI, Ranchi in connection with S.T. Case no. 403 of 2016 arising out of Nagri P.S. Case no. 57 of 2016 corresponding to G.R. No. 1977 of 2016.