Manit Oraon vs State Of Jharkhand

The present application has been filed for grant of regular bail to the petitioner in connection with Gumla P.S. Case No.85 of 2017 corresponding to

Spt.-III G.R. No.230 of 2017 (S.T. No.43 of 2019), registered for the offence under Sections 302, 201 and 34 of the IPC.

Learned counsel for the petitioner has submitted that the allegation has been made against two persons i.e. present petitioner and Vikash Oraon. It has

been submitted that similarly situated co- accused person namely Vikash Oraon having same allegation has been acquitted by the lower court in S.T.

No.213 of 2017 vide judgment dated 06.12.2019. It has further been submitted that the petitioner has gone out of State for earning his livelihood and as

such, he could not appear before the court below. Finally, he has surrendered on 13.01.2020. On the basis of the above facts, the prayer for bail has

been made.

Counsel for the State has opposed the prayer for bail. On perusal of the records, it appears that the case is running on the stage of framing of charge

and considering the fact that one of the co-accused namely Vikash Oraon has already been acquitted, the petitioner, named above, is 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 learned

Sessions Judge, Gumla, in connection with Gumla P.S. Case No.85 of 2017, Spt.-III G.R. No.230 of 2017, S.T. No.43 of 2019, subject to condition

that the petitioner will submit self-attested photocopy of his Aadhar Card and also submit his mobile number before the learned court below which he

will always keep active and not change it during pendency of this case without prior permission of the court and he will appear on each and every date

in the court when the matter is taken up.