RAMKESHWAR BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is an accused in a case registered for the offence punishable under Section 392 of the Indian Penal Code. Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged. Initially, the F.I.R. was lodged against two unknown miscreants. The name of the petitioner surfaced on the alleged confessional statement of co-accused Samir Lakra. Co-accused Alok Tigga and Sanjay Oraon @ Sanjay Lakra @ Bhiklu Lakra have already been granted bail by a Bench of this Court vide order dated 14.05.2015 passed in B.A. No. 1656 of 2015 while similarly situated co-accused Deepak Tigga has been granted bail by a Bench of this Court vide order dated 30.03.2016 passed in B.A. No. 2622 of 2016. Though the petitioner was declared absconder but he undertakes that he will fully cooperate in the trial and will appear on each and every date fixed by the trial court till conclusion of the same. As such, the petitioner, who is in judicial custody since 07.02.2019, may be given the privilege of regular bail.

(3.) Learned A.P.P. opposes the petitioner's prayer for bail.