Raj Ranjan Bhadauria vs State Of Jharkhand

Ratnaker Bhengra, J

IA No. 8483 of 2023

The present interlocutory application has been filed for grant of provisional bail, during pendency of the bail application, as the father of the petitioner has died on 10.9.2023 and being the elder son, the petitioner's presence for performing rituals is necessary.

The learned counsel for the petitioner submits that apart from the cremation, 15 day's long rituals is to be performed by the elder son and in this regard an invitation card is also published and being distributed among the relatives and well wishers of the departed soul. Death certificate issued by the concerned hospital and invitation card have been annexed as Annexure-1 and 2. He further submits that earlier the learned court below has permitted the petitioner to take part in the cremation of his father in police protection and, after performing the same, the petitioner returned to jail custody in police protection and, therefore, provisional bail may be granted to the petitioner.

The learned counsel for the informant as well as the learned counsel for the State opposed the present interlocutory application.

In view of submissions made on behalf of the petitioner, the petitioner, named above, is directed to be released on provisional bail, during pendency of this bail application, from today till 29.9.2023, on furnishing bail-bond of Rs. 25,000/- with two sureties of the like amount each to the satisfaction of the learned SDJM, Ranchi in connection with Jagarnathpur PS Case No. 441 of 2020 corresponding to GR Case No. 2558 of 2021, subject to the conditions that one of the bailors shall be his close relative and the petitioner shall submit self-attested photocopy of his Aadhar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court .

Put up this case on 10.10.2023.

The learned counsel for the petitioner is directed to file surrender certificate issued to the petitioner on the next date of hearing.

Let this order be sent to the learned Court below through FAX.

IA No. 8483 of 2023 is allowed and disposed of.