Suraj Singh @ Sonu Singh @ Akash Singh vs State Of Jharkhand

Gautam Kumar Choudhary, J

Heard both the sides.

This bail application has been filed on behalf of Suraj Singh @ Sonu Singh @ Akash Singh who is in custody since 18.12.2024 in connection with S.T. Case No. 67 of 2025 arising out of Lesliganj P.S. Case No. 131 of 2018 for the offence registered under Sections 147, 148, 149 and 307 of the IPC, under Section 27 of the Arms Act and under Section 17 of C.L.A. Act, pending in the Court of learned Addl. Sessions Judge-III, Palamau, is pressed into motion.

Learned counsel for the petitioner submits that the petitioner is not named in the FIR and has been roped in this case only on suspicion. There is no legal evidence against him except confessional statement of co-accused.

Learned counsel for the State has vehemently opposed the prayer for bail and submitted that the petitioner is an active member of extremist outfits of JJMP and he has criminal antecedent and involved in 15 cases.

Considering the nature of offence and the criminal antecedent, I am not inclined to grant bail to the petitioner. Accordingly, the prayer for bail of the petitioner is rejected..