Sonot Marandi vs State Of Jharkhand

Subhash Chand, J

Heard learned counsel for the applicant and learned A.P.P. for the State.

This bail application has been filed on behalf of the applicant–Sonot Marandi with prayer to release on bail in connection with Boarizore P.S. Case No. 30 of 2021, registered under Sections 365/34 of the Indian Penal Code, pending in the court of the Judicial Magistrate, 1st Class, Godda.

Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged by the victim himself against the named accused-Sonot Marandi and the driver of four wheeler car and three unknown persons with these allegations that on 04.10.2021 in the morning he was called by some unknown persons on mobile phone at the petrol pump, Lohsinghna. Accordingly he reached there and saw a vehicle on which Board of Lokjanshakti party was affixed and one of the person came and took the key of his bike and all forced him to sit in the vehicle on the pointing of weapons. One person was identified to be Sonot Marandi among other persons and rest could not be identified by him and they took him with them and was asked to talk with management of E.C.L. Ultimately on 06.10.2021 at 3 O’clock of night informant was set free.

Learned Counsel for the applicant has submitted that though the applicant is named in the F.I.R. yet he has not committed the alleged offence. Nothing incriminating article was recovered from possession of the applicant. Charge-sheet has been filed in this case. The applicant has been languishing in jail since 30.11.2021 having no criminal antecedent.

Learned A.P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant.

In view of the submissions made and materials on record, the bail application of the applicant is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.20,000/-(Rupees Twenty Thousand) with two sureties of the like amount to the satisfaction of the court concerned in aforesaid case.