Ranjeet Mandal vs State Of Jharkhand

Rajesh Kumar, J

Heard learned senior counsel for the applicant and learned counsel for the State.

The applicant, who is in custody since 23.07.2022, has renewed the prayer for grant of regular bail in connection with Namkum P.S. Case No.227 of 2022, corresponding to G.R. No.3112 of 2022, registered for the offence under Sections 467/ 468/ 420/ 120B of the Indian Penal Code, Sections 66 of the I.T. Act and Section 10 of the Bihar Conduct of Examination Act.

It appears that earlier, the prayer for bail of this applicant was rejected vide order dated 29.03.2023, passed in B.A. No.828 of 2023.

It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that the charge has already been framed against this applicant on 30.06.2023. It has further been submitted that the co-accused has been granted bail by this Court vide ordder dated 08.11.2023, passed in B.A. No.7547 of 2023. On the above basis, prayer for bail has been renewed.

Learned AP.P has opposed the prayer for bail.

Considering the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Ranchi, in connection with Namkum P.S. Case No.227 of 2022, corresponding to G.R. No.3112 of 2022, subject to the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.