MANSA SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is an accused in a case registered for the offences punishable under Sections 467/468/471/420/34 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. The petitioner happened to be the 'Halka Karmchari' of Deori Circle (District-Giridih) at the relevant period. The petitioner has not been named in the F.I.R. However, during the investigation, he has been implicated in this case with an allegation that he connived with the named accused persons in sale of raiyati/government land. The named accused persons namely Tahir Mian, Manjur Mian, Md. Rahim Mian, Zabbar Ansari, and Nabul Ansari have already been granted bail by the learned court below itself while co-accused Dilip Kumar Mahtha @ Dilip Mahtha has been granted regular by this Court vide order dated 18.06.2019 passed in B.A.No. 5227 of 2019. As such, the petitioner, who is in judicial custody since 04.02.2019, may be given the privilege of regular bail.

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