KAMLESH GHASHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State. Learned counsel for the petitioner submits that the petitioner is not named in the F.I.R, his name has transpired during investigation on the basis of confessional statement of another co-accused. Nothing incriminating was recovered from the possession of the petitioner and no T.I.P was conducted. He further submits that petitioner has antecedents in four other cases. But this case is similar to the case of some of the other co-accused persons who have been granted bail in the context of the antecedents, therefore, he also claims to be extended the privilege of bail on the basis of other co-accused, namely Anil Bhuiyan, Rakesh Kumar @ Rakesh Kumar Bhuiyan, Pankaj Soni @ Pankaj Kumar Soni, Lallu Mistry @ Kaushal Kumar and Ravindra Lohra @ Santosh Lohra, who have been granted bail by the co-ordinate Bench of this Court in B.A. No. 5302 of 2022, B.A. No. 5326 of 2022, 6653 of 2022 and B.A. No. 7328 of 2022 vide order dtd. 17/5/2022, 27/6/2022, 30/6/2022 and 15/7/2022 respectively, therefore seeks parity.

(2.) Learned counsel for the State, on the other hand, has opposed the bail petition but he has not denied the cited bail orders.

(3.) Having heard both counsels, gone through the records of the case and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on bail, on furnishing bail bond of Rs.20,000.00 (rupees twenty thousand only) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Latehar in connection with Manika P.S. Case No. 01 of 2022, corresponding to G.R. No. 323 of 2022(S), on the condition that 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 with further condition that petitioner shall remain present on each and every date of trial before the Court below unless dispensed with by the learned court below.