Jharkhand High Court
Karan Hansda @ Charan Hansda vs The State Of Jharkhand on 23 May, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Criminal Miscellaneous Jurisdiction)
B.A. No. 5489 of 2022
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Karan Hansda @ Charan Hansda ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO
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For the Petitioner : Mr. Chandrajit Mukherjee, Advocate.
For the State : Mr. Nawin Kr. Singh, Addl. P.P.
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02/Dated: 23.05.2022
Heard, learned counsel for the petitioner- Mr. Chandrajit Mukherjee
and learned counsel for the State- Nawin Kr. Singh, Addl. P.P.
Learned counsel for the petitioner has submitted, that petitioner has
prayed for grant of regular bail in connection with Dumaria P.S. Case No.24
of 2021 dated 20.11.2021, for the offence registered under Section 399 of
the Indian Penal Code and Sections 27/35 of Arms Act presently pending
in the court of learned A.C.J.M., Ghatshila.
Learned counsel for the petitioner has submitted, that it is alleged that
some persons were assembled to commit offence. Police apprehended
Panchanan Patra, Jadu Hansda and one Gautam Giri. On the basis of the
confessional statement of the co-accused, the petitioner has been
apprehended but nothing has been recovered from his possession.
Learned counsel for the petitioner has further submitted, that as the
petitioner has one criminal antecedent in connection with Gurabanda P.S.
Case No.19 of 2008 for the offence registered under Section 147, 148, 149,
121A, 120B, 302, 452, 448, 341, 342 and 34 of the Indian Penal Code and
Section 17 of CLA Act in which he was ultimately acquitted in terms of
judgment dated 04.05.2017 passed by District and Additional Sessions
Judge-I, Ghatshila and as two co-accused persons namely Jadu Hansda and
Panchanan Patra have been enlarged on bail by a co-ordinate Bench of this
Court vide order dated 25.04.2022 passed in B.A. No.3660 of 2022 and
such, the petitioner may also be enlarged on bail as the petitioner has been
in custody since 11.02.2022.
Learned counsel for the State- Nawin Kumar Singh, Addl.P.P. has
opposed the prayer for bail and has submitted that this petitioner has
criminal antecedent and he may not be enlarged on bail.
Considering the rival submissions of the parties and the fact that the
apprehended co-accused persons have already been granted bail by a co-
ordinate Bench of this Court and the fact that this petitioner was an accused
in the case registered under Section 302 of the Indian Penal Code in which
he has already been acquitted, the petitioner is directed to be enlarged on
bail on furnishing bail bond of Rs.10,000/- (Rupees ten Thousand) with two
sureties of the like amount each in connection with Dumaria P.S. Case
No.24 of 2021 to the satisfaction of learned A.C.J.M., Ghatshila on the
following conditions:
(i) One of the bailors shall be the deponent / pairvikar of the
present case namely, Kaylu Hansda, son of Karan Hansda, resident of P.O.
& P.S. - Dumaria, District - East Singhbhum, Jharkhand, who has furnished
photocopy of his UID Card before this Court in the bail application.
(ii) Office is directed to send the photocopy of UID Card of
deponent along with this order to the court below so as to verify the
authenticity of the bailor.
(iii) Another bailor shall be father / mother/ son/ wife / brother / sister
of the petitioner.
Accordingly, the instant bail application is allowed.
(Kailash Prasad Deo, J.)
Animesh/
