Gopal Patar vs The State Of Jharkhand
2022 Latest Caselaw 3780 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B.A. No. 9085 of 2022

Gopal Patar                                                      ... Petitioner
                                   -Versus-
The State of Jharkhand                                     ... Opposite Party

      CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA
                             ...

For the Petitioner :- Mrs. Vani Kumari, Advocate ;

Mr.Aniket Ranjan, Advocate For the State :- Mr. Anup Pawan Topno, APP

04/19.09.2022: Heard both the counsels.

The learned counsel for the petitioner has submitted that the petitioner is innocent and has not committed any offence. The allegation levelled against the petitioner is false, fabricated and concocted and the FIR has been filed with ulterior motive. The learned counsel has further submitted that the petitioner has no criminal antecedent and that the victim has not supported the allegations made in the FIR. The learned counsel has further submitted that the co-accused, namely, Subh Nath Murmu has been acquitted by the learned Court below vide judgment dated 08.08.2003, passed in ST No.28 of 2003. Moreover, the petitioner is in custody since 16.02.2019. Therefore, petitioner may be released on bail.

Learned APP, appearing on behalf of the State, has vehemently opposed the bail application of the petitioner and has submitted that there are sufficient material available on the record showing the involvement of the petitioner in the alleged crime.

Having gone through the records of the case and the arguments advanced by the learned counsel for both the sides, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of the learned District & Additional Sessions Judge- I, Ghatsila, in connection with Dumariya (Gurabanda) PS Case No. 27 of 2001, corresponding to GR Case No. 459 of 2001 (Sessions Trial No.247 of 2019), subject to the condition that the petitioner shall remain present on each and every date of trial before the learned Court below unless dispensed with by the learned Court below.

(Ratnaker Bhengra, J.)

S.B.