Maneesh Kumar Paswan vs The State of Jharkhand & Ors.

Heard the learned counsels appearing for the parties and perused the documents on record.

Pursuant to order dated 24.07.2017 a report has been received by the learned A.P.P, who states that no criminal case except, the instant case has been lodged against the petitioner in Chandwa police station or in any of the police stations in Latehar district.

The petitioner has been made an accused in Chandwa P.S. Case No. 55 of 2016 which was registered for offences under Sections 302/201/34 I.P.C . On an allegation that the deceased, who allegedly was a member of an extremist organisation (T.P.C.), was killed by the rival group S.J.M.M, the aforesaid case was registered. It appears that at the instance of one Teju Lohra who stated that the petitioner had come along with others for taking Mahua wine, the petitioner was arrested on 31.07.2016 and he allegedly gave his disclosure statement, admitting his complicity in the crime.

Opposing the prayer for grant of bail, the learned A.P.P submits that at the instance of the petitioner a bicycle was recovered.

Having regard to the facts and circumstances of the case, the petitioner-above named, namely, Vijendra Ganjhu @ Bijendra Ganjhu 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, one of the bailors shall be one of the Class I legal heirs of the petitioner, to the satisfaction of the learned Sessions Judge, Latehar in connection with Chandwa P.S. Case No. 55 of 2016 corresponding to G.R. No. 271 of 2016, subsequently, S.T. No. 183 of 2016, on the following conditions:

(i) he shall appear before the trial Court on each and every date, but for special circumstances, and (ii) he shall not change his residence without prior permission of the Court. 6. The instant application is allowed. Let a copy of this order be transmitted to the trial Court through FAX.