Manga Lohra vs State of Jharkhand

Heard learned counsel for the parties through V.C.

As prayed for by learned counsel for the petitioner, the defects pointed out by the Registry are hereby ignored.

The instant application has been preferred by the petitioner for grant of regular bail in connection with Maranghada P.S. Case No.01/2019 corresponding to G.R. Case No. 146/2019 and S.T. No.213/2019 for alleged offence under section 302/34 I.P.C. pending in the court of Sri Satyakam Priyadarhi, learned Addl. Sessions Judge-II, Khunti.

Learned counsel for the petitioner submits that this petitioner has been falsely implicated in this case. He further submits that the co-accused namely Javra Munda having same and similar allegations has been granted bail by this Court in B.A. No. 556 of 2020.

Learned A.P.P. opposes the prayer for bail, however, could not dispute the fact that the co-accused, having similar allegation has already been granted bail by this Court.

In view of the aforesaid facts and circumstances of the case, the petitioner is directed to be released on bail. At present the petitioner shall be released on furnishing personal bail bond of Rs.5,000/- (Five thousand only), thereafter when the lockdown period is over, the petitioner shall furnish bail bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of Sri Satyakam Priyadarhi, learned Addl. Sessions Judge-II, Khunti in connection with Maranghada P.S. Case No.01/2019 corresponding to G.R. Case No. 146/2019 and S.T. No.213/2019 within a period of one month from the date of lifting of lockdown.

The petitioner shall appear on each and every date during trial before the learned trial court whenever the functioning of regular court begins. Till then, the petitioner shall register his presence before the concerned police station fortnightly failing which the learned trial court shall be at liberty to cancel his bail.

With the aforesaid directions this bail application is allowed and disposed of.