PANKAJ ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State. Petitioner is an accused in a case registered u/s 452,376,511,323 of the I.P.C .

(2.) It is submitted by learned counsel for petitioner that as per the F.I.R the petitioner in drunken condition entered the house of the informant and attempted to commit rape upon her, whereupon she assaulted him with katari causing 4/5 injuries on the body of petitioner. He has remained in custody since, March 2010. Learned counsel for the State opposed the prayer and submitted that he is named accused who forcibly entered the house to commit rape upon the informant.

(3.) In the facts & circumstances of the case , since petitioner has remained in custody for some time hence, he is directed to be released on bail on furnishing bail bond of Rs.15,000(Fifteen Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate Ranchi in connection with Chanho P.S. Case No. 36 of 2010 corresponding to G.R. Case No. 1346 of 2010 subject to the condition that bailors must be local having property within the jurisdiction of the court. Further the petitioner must attend the court once every month on the date fixed in the case, otherwise his bail bond will be cancelled.