DOCTOR TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner is an accused in a case punishable under Sections 148/149, 324/149, 307/149, 302/149, 379/149, 386/149, 341/149, 342/149, 338/149, 120(B) & 117/149 IPC.

(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. As per the F.I.R, a mob consisting of 200-300 persons committed murder of four persons. There is general and omnibus allegation against all the co-accused persons. Several named and unnamed co-accused persons, namely, Bablu Patro, Ashok Patro, Umesh Das, Rahul Sardar, Sunil Sardar, Painter Sardar, Babu Sardar, Ledra Murmu, Gopal Tudu, Lakhan Soren, Dulmu Saiwaiya, Lakhan Hansdah, Shibu Karwa and Rengo Purty have already been granted bail by different Benches of this Court. The copies of the bail orders have been annexed as Annexure-2 to the present bail application. The charge against the petitioner has been framed on 13.02.2019. As such, the petitioner who is in judicial custody since 10.08.2018, 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 learned Additional Sessions Judge-XIII, Jamshedpur in connection with S.T. Case No. 46/2019.