Mahendra Thakur vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

Heard the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the respondent State.

This application has been filed for grant of regular bail to the petitioner in connection with Ramkanda PS Case No.47 of 2024, corresponding to G.R.Case No.610 of 2025, registered for the offence under sections 308(2), 308(3) of BNS, 2023 and section 17 of Criminal Law (Amendment) Act, pending in court of learned Judicial Magistrate First Class, Garhwa.

The learned counsel appearing for the petitioner submits that the name of the petitioner has come on confessional statement and the petitioner is not named in the FIR. He next submits that the name of the petitioner has been taken by one Alok Yadav and he has been granted regular bail in B.A. No.8511 of 2025 and another accused person has also been granted regular bail in B.A. No.10191 of 2025. He also submits that the petitioner is in custody since 20.05.2025.

The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner  and  submits  that  the  allegations  of  demand  of  extortion are there.

Considering that the person who has taken the name of the petitioner has been granted regular bail by the Coordinate Bench and another coaccused has also been granted regular bail as aforesaid,  and  the  petitioner  is  in  custody  since  20.05.2025,  I am inclined to grant regular bail to the petitioner.

Accordingly, petitioner, above named, is hereby directed to be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand),  with two sureties  of like amount each, to  satisfaction of learned Judicial  Magistrate  First Class, Garhwa, in connection with Ramkanda PS Case No.47 of 2024, corresponding to G.R.Case No.610 of 2025.