Subodh Tanti @ Subodh Kumar Aged About 26 ... vs The State Of Jharkhand .... .... .... ...
2025 Latest Caselaw 3959 Jhar

Jharkhand High Court

Subodh Tanti @ Subodh Kumar Aged About 26 ... vs The State Of Jharkhand .... .... .... ... on 16 June, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                               [2025:JHHC:15733]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No.4571 of 2025
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Subodh Tanti @ Subodh Kumar aged about 26 years, son of Dwarika Tanti, resident of Mahmadpur, P.O. Baladih, P.S. Sikandra, District- Jamui (Bihar).

.... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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     For the Petitioner         : Mr. Praveen Shankar Dayal, Advocate
     For the State              : Mr. Tarun Kumar, Addl.P.P
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     Order No.02 Dated-16-06-2025
           Heard the parties.

The petitioner has been made accused in connection with Ormanjhi P.S. Case No.115 of 2019 registered for the offence punishable under Sections 302, 120B of the Indian Penal Code.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with the co-accused persons committed murder of Raju Kumar. It is next submitted that the allegation against the petitioner is false. It is then submitted that learned counsel for the petitioner filed the copy of the judgment of the accused persons, who have faced the trial vide Sessions Trial No.14 of 2020 in the court of Additional Judicial Commissioner-III, Ranchi dated 27.02.2023. It is also submitted that the co-accused persons who faced the trial have been acquitted because of insufficient evidence. Drawing attention of this Court to the said judgment passed in Sessions Trial No.14 of 2020, learned counsel for the petitioner submits that the main allegation is against co-accused Santosh Kumar and Saurabh Kumar. It is then submitted that the petitioner has been in custody since 31.03.2025 as is evident from para-11 of the instant bail application. It is also submitted that the petitioner has no criminal antecedent as mentioned in para-14 of the instant Bail Application. It is further submitted that the petitioner undertakes that he will not annoy or disturb the informant or witnesses of the case in any manner during the trial of the case. It is lastly submitted that the petitioner also undertakes to co-operate with the trial of the case. Hence, it is submitted that the petitioner be released on bail.

Learned Addl.P.P. appearing for the State opposes the prayer for bail of the petitioner.

Considering the facts of this case, the above-named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate-XVI, Ranchi in connection with Ormanjhi P.S. Case No.115 of 2019 with the condition that he will co- operate with the trial of the case and furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case and he will not annoy or disturb the informant or witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) Saroj/