RANJEET ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner is an accused in a case registered for the offence punishable under Sections 147/148/149/307/387/120(B)/34 IPC, Sections 25(1-B)a/26/27/35 of Arms Act and Sections 4/5 of Explosive Substance Act.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and has not committed any offence as alleged in the F.I.R. There is alleged recovery of 10 Liters of petrol from the possession of the petitioner. However, possessing of 10 Liters of petrol does not amount to commission of any offence. Except the said fact, the police has not collected any cogent material against the petitioner to connect him with the alleged offence. Co-accused Jatru Oraon and Dinesh Gope have already been granted bail by this Court vide orders dated 17.06.2019 passed in B. A. Nos. 4703/2019 and 4704/2019 respectively. The petitioner is in judicial custody since 09.09.2018 and as such he may be given the privilege of regular bail.

(3.) Learned A.P.P opposes the petitioner's prayer for bail. Considering the aforesaid facts and circumstances of the case, I am inclined to enlarge the petitioner on bail. Accordingly, the above named petitioner is directed to be released on bail on furnishing bail-bond of Rs.20,000/- (twenty thousand only) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Simdega in connection with Bolba P.S. Case No. 11/2018.