Rajesh Modi vs State of Jharkhand

This is second attempt by the petitioner for bail in connection to Koderma P.S. Case No. 176 of 2014 corresponding to G.R. No. 1217 of 2014 (S.T.

No. 109 of 2017) registered for offence under Sections 414, 120B IPC and Section 4/5 of Explosive Substance Act.

The learned APP submits that previously bail application of the petitioner was rejected on merits, and now there is no change in circumstance

considering which the petitioner may be granted bail in this case.

The petitioner is in judicial custody since 27.05.2017 and now during the trial four witnesses have already been examined in S.T. No. 109 of 2017.

Order dated 06.12.2017, by which application for grant of bail moved by the petitioner has been rejected, records that neither the seizure list witness

nor the witness-Dhananjay Kumar who was driving the police vehicle have stated anything about complicity of the petitioner in the crime. The seizure

list witness has declined that the seizure memo was prepared in his presence and the witness-Dhananjay Kumar has not stated anything against the

petitioner.

Having regard to the aforesaid facts and circumstances of the case, the petitioner, namely, Rajesh Modi 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 to the satisfaction of the learned Additional Sessions Judge-1,

Koderma in connection with Koderma P.S. Case No. 176 of 2014 corresponding to G.R. No. 1217 of 2014 (S.T. No. 109 of 2017).

 Let a copy of the order be transmitted to the trial Court through 'Fax'.