Ananda Sen, J
1. Heard the learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.
2. The petitioner is praying for grant of bail as he is in connection with S.T. No.696 of 2023 arising out of Ratu P.S. Case No.229 of 2023, registered under Sections 326, 307/34 IPC and Section 27 of the Arms Act. The case is pending in the Court of learned A.J.C.-VI, Ranchi.
3. Opportunity was given to the State to oppose the bail, which the State availed and opposed.
4. The earlier bail application of the petitioner was dismissed by this Court granting liberty to the petitioner to renew his prayer for bail after the examination of the informant.
5. The informant has been examined in this case. From para-3 of the statement of the informant who has been examined as P.W.-4, I find that he has taken the name of co-accused namely Rajendra Mahli and Umesh Oraon who have fired and the petitioner was also present. The co-accused namely Rajendra Mahli and Umesh Oraon have been granted bail by a Coordinate Bench of this Court vide order dated 09.04.2024 (in B.A. No.1619 of 2024) and order dated 31.05.2024 (in B.A. No.4917 of 2024), respectively.
6. Considering the aforesaid fact, I am inclined to release this petitioner on bail.
7. Accordingly, the present Bail Application under Section 439 Cr.P.C. is allowed. The petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned A.J.C.-VI, Ranchi, in connection with S.T. No.696 of 2023 arising out of Ratu P.S. Case No.229 of 2023, subject to the following conditions:-
(i) One of the bailors should be a close relative of the petitioner, having sufficient landed property in his own name in the State of Jharkhand. He will also file an undertaking that he will ensure that the petitioner will mark his attendance before the trial court;
(ii) The petitioner will appear and mark his attendance before the Judge-in-Charge, Ranchi, once in a month till completion of the trial. If he fails to appear in any particular period, his bail bonds shall stand cancelled and steps should be taken to arrest the petitioner.
