Vishesh Korwa @ Visheshwar Korwa vs State Of Jharkhand

Ratnaker Bhengra, J

Heard both the counsels.

The learned counsel for the petitioner has submitted that allegation has been made against as many as 13 named accused persons and 35-40 unknown miscreants for setting on fire tractor and motorcycle. The learned counsel has further submitted that though some of the witnesses, namely, Sarma Kujur, Jivan Minz, and Shatru Kujur have taken the name of this petitioner but no TIP has been conducted to corroborate the identity. The learned counsel has further submitted that criminal antecedent report of the petitioner was called for and as per the criminal antecedent report, the petitioner has no other criminal antecedent. Moreover, the petitioner is in custody since 09.02.2023. Therefore, the petitioner may be granted privilege of bail.

Learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that large group of people including this petitioner was responsible for destroying the property.

Having gone through the records of the case and arguments in the facts and circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the learned Sub Divisional Judicial Magistrate, Latehar, in connection with Mahuadand PS Case No. 35 of 2018, subject to the conditions that (i) the petitioner 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 and (ii) the petitioner shall also remain present on each and every date of trial before the learned Court below unless dispensed with by the learned Court below.