Suraj Pramanik vs State Of Jharkhand

Kailash Prasad Deo, J

Heard, learned counsel, Mr. Shrestha Gautam on the instruction of learned counsel for the petitioner, Mr. Vishal Kumar Trivedi and learned counsel for the State, Mr. Tarun Kumar, APP.

Petitioner has prayed for regular bail in connection with Kadma P.S. Case No.19 of 2022 corresponding to G.R. No.648 of 2022, for the offence registered under Sections 353/307/34 of the IPC and Section 25(1-B) (a) /27/35 of the Arms Act. pending in the court of learned S.D.J.M. at Jamshedpur.

Learned counsel for the petitioner has submitted, that petitioner has no criminal antecedent and his name has transpired in the confessional statement of apprehended accused, Raghunath Manna, as such, petitioner may be enlarged on bail.

Learned counsel for the State, Mr. Tarun Kumar, APP. has opposed the prayer, but has not disputed that petitioner has no criminal antecedent and his name has transpired in the confessional statement of the co-accused, who was apprehended at the spot.

Considering the rival submissions of the parties, looking into fact that petitioner is in custody since 03.02.2022 and petitioner has no criminal antecedent and his name has transpired in the confessional statement of the co-accused, the petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each in connection with Kadma P.S. Case No.19 of 2022 corresponding to G.R. No.648 of 2022, to the satisfaction of learned S.D.J.M. at Jamshedpur on the following conditions:

(i) One of the bailors shall be the deponent / pairvikar of the present case namely, Vikash Pramanik, son of Pramod Pramanik, resident of Village – Ramjanam Nagar, Kali Mandir Road, Kadma, P.O. & P.S. - Kadma, Town – Jamsdhedpur, District – East Singhbhum, Jharkhand, who has furnished photocopy of his UID Card before this Court in the bail application.

Office is directed to send the photocopy of UID Card of deponent along with this order to the court below so as to verify the authenticity of the bailor.

(ii) Another bailor shall be father / mother/ son/ wife / brother / sister of the petitioner.

Accordingly, the instant bail application is allowed.