Sunil Oraon vs State Of Jharkhand

The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and

video qualities are good.

03/11.01.2021 The present application has been filed for grant of regular bail to the petitioner in connection with Chandwa P.S. Case No.158 of 2016,

corresponding to G.R. Case No.774 of 2016 (S.T. No.94 of 2018) registered under Sections 147/ 148/ 149/ 341/ 342/ 323/ 387/ 504/ 506/ 395 of the

Indian Penal Code and Section 17 of the C.L.A. Act.

Learned counsel for the petitioner has submitted that the petitioner has been named in the F.I.R. on the basis of suspicion and he has not been

arrested on the spot. It has been further submitted that the similarly situated co-accused persons, namely, Pintu Lohra and Anil Oraon have already

been granted bail by the Co-ordinate Bench of this Court vide order dated 20.07.2018 and 04.01.2018 passed in B.A. No. 5383 of 2018 and B.A.

No.8343 of 2017 respectively. Petitioner is in judicial custody since 25.01.2018. Hence, he deserves to be enlarged on bail.

Learned A.P.P. has opposed the prayer for bail of the petitioner. Considering the material available on record and the fact that the similarly situated

co-accused persons have already been granted bail, the petitioner, named above, is directed to be released on bail, on furnishing bail bonds of

Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-III, Latehar in

connection with Chandwa P.S. Case No.158 of 2016, corresponding to G.R. Case No.774 of 2016 (S.T. No.94 of 2018) subject to the condition that

petitioner will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below which he will not change

during pendency of this case without prior permission of the court.