Sursen Mundu vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

The applicant, who is in custody since 08.01.2022 has approached this Court for grant of regular bail in connection with S.T. No.30 of 2022, arising out of Kolebira P.S. Case No.03 of 2022, corresponding to G.R. No.45 of 2022, registered for the offence under Sections 147/ 148/ 149/ 364/ 302/ 201 of the Indian Penal Code.

It appears that this applicant has been made an accused for committing murder. The allegation has been made against 13 accused persons. The allegation is general and omnibus in nature. The charge has already been framed on 19.05.2022 and there are altogether 25 charge-sheeted witnesses.

It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part. Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted that the co-accused has already been enlarged on bail by this Court. On above basis prayer for bail has been made.

Learned A.P.P. has opposed the prayer for bail of the applicant.

Considering the fact that there is general and omnibus allegation and charge has already been framed, 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 Additional Sessions Judge, Simdega, in connection with S.T. No.30 of 2022, arising out of Kolebira P.S. Case No.03 of 2022, corresponding to G.R. No.45 of 2022, on the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit 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.