Manish Lohra vs The State Of Jharkhand
2021 Latest Caselaw 822 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Revision No. 883 of 2020
                                  ---

           Manish Lohra                            ...   ...      Petitioner
                                Versus
           The State of Jharkhand              ...     ...      Opposite Party
                                   ---
           CORAM        : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
                                   ---
           For the Petitioner      : Ms. Abha Verma, Advocate

For the Opposite Party : Mr. Prabir Chatterjee, Special P.P.

---

4/19.02.2021 Heard the parties.

Defects as pointed out by the office are ignored. This application is directed against the judgment dated 29.09.2020 passed by the learned Principal District & Sessions Judge, Ramgarh in Criminal Appeal (Bail) No. 43 of 2020 by which the prayer for bail of the petitioner was rejected.

The petitioner had earlier moved this court for grant of bail in Criminal Revision No. 1708 of 2018 which was rejected on 17.05.2019 at that stage.

It has been submitted by the learned counsel for the petitioner that he is in custody since 08.03.2018. It has further been stated that only the daughter of the informant has been examined and the trial is pending for examination of rest of the witnesses.

Learned A.P.P. for the State has opposed the prayer for bail made by the petitioner.

On consideration of the fact the petitioner is in custody for almost two years, while setting aside the order dated 29.09.2020 passed by the learned Principal District & Sessions Judge, Ramgarh in Criminal Appeal (Bail) No. 43 of 2020, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned Principal Magistrate, Juvenile Justice Board, Ramgarh in connection with Criminal Appeal (Bail) No. 43 of 2020 arising out of Patratu P. S. Case No. 37 of 2018, subject to the condition that, the father of the petitioner will keep the petitioner at a safe place and will not allow him to meet any bad element and further directed to produce the petitioner before Juvenile Justice

Board, Ramgarh on each and every date fixed in the concerned case, till the conclusion of the inquiry.

This application stands allowed.

(Rongon Mukhopadhyay, J)

R. Shekhar Cp 3