Vijay Tirkey vs State Of Jharkhand

The present application has been filed for grant of regular bail to the petitioner in connection with Dhurwa (Tupudana) P.S. Case No.288 of 2019

(N.D.P.S. Case No.06 of 2020), registered for the offence under Sections 17 (B), 18 (C) and 22(B) of the N.D.P.S. Act.

Learned counsel for the petitioner has submitted that the petitioner is in jail custody since 15.11.2019. Although, the petitioner has been arrested on the

spot but the recovery has been made from the possession of another accused namely Ladu Ram Munda. Four accused persons have been

apprehended and out of them, three accused persons namely Sukhram Munda and Sarjeet Ganjhu in B.A. No.6348 of 2020 vide order dated

22.09.2020 and Ladhuram Munda in B.A. No.7143 of 2020 vide order dated 01.10.2020, have been granted bail by the co-ordinate bench of this

Court. On the basis of above facts, the prayer for bail has been made.

Learned counsel for the State has opposed the prayer for bail. Considering the material available on records and the fact that no recovery has been

made from the possession of present petitioner and other three co-accused persons have already been granted bail, the petitioner, named above, is

directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction

of learned AJC-XX, Ranchi, in connection with Dhurwa (Tupudana) P.S. Case No.288 of 2019 (N.D.P.S. Case No.06 of 2020), subject to condition

that the petitioner will submit self-attested photocopy of his Aadhar Card and also submit his mobile number before the learned court below which he

will always keep active and not change it during pendency of this case without prior permission of the court.