MUKESH KUMAR GOND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the counsels have appeared. The learned counsel for the petitioner has submitted that this case was registered under Sec. 25(1-B)a, 26 & 35 of the Arms Act. The learned counsel has further submitted that as per the FIR in this case two seizure lists have been attached, pertaining to Uday Gond as well as the petitioner, namely, Mukesh Kumar Gond. As per the impugned order, Uday Gond and Mukesh Kumar Gond were denied bail by the learned Court-below vide order dtd. 2/2/2024. However, subsequently Uday Gond in BA No. 1829 of 2024 has been granted bail by a co-ordinate Bench of this Court vide order dtd. 12/4/2024. The learned counsel has further submitted that the case of the petitioner stands on similar footing. The learned counsel has further submitted that the petitioner has got criminal antecedents in Mahagama PS Case No. 192 of 2023 and Sahibganj (T) PS Case No. 143 of 2020 and in the second case i.e. Sahibganj (T) PS Case No. 143 of 2020, he is on bail. Moreover, the petitioner is in custody since 27/8/2023. Therefore, the petitioner may be granted privilege of bail.

(2.) Learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that the petitioner has criminal antecedents and that the petitioner was apprehended at the place of occurrence along with arms and jewellery.

(3.) 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.25,000.00 (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, Godda, in connection with Meharma PS Case No. 104 of 2023, 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 (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 and (iii) the petitioner shall report to the concerned police station on last Saturday of every month between 1:00 PM and 5:00 PM in the next twelve month, failing which his bail bonds shall be cancelled. Any exception to such attendance shall be done so after direction from the learned Court below.