Anup Ekka vs State of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioner in connection with Dumri P.S. Case No.24 of 2011 corresponding to

G.R. Case No.958 of 2011 (S.T. No.250 of 2014), for the offence under Sections 364, 302 and 34 of the Indian Penal Code and Section 17 of the

C.L.A. Act.

Learned counsel for the petitioner has submitted that the petitioner is in custody since 10.07.2014 and out of ten charge-sheeted witnesses only six

witnesses have been examined in which four witnesses have been declared hostile.

Counsel for the State has opposed the prayer for bail. Considering the period of pre-conviction custody, the petitioner, named above, is directed to be

released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned

Additional Sessions Judge-VI, Gumla in connection with Dumri P.S. Case No.24 of 2011 corresponding to G.R. Case No.958 of 2011 (S.T. No.250 of

2014), subject to the following conditions:-

(a) One of the bailer should be the father of the petitioner. (b) The petitioner will appear on each and every date before the learned trial court till the

conclusion of the trial (c) The petitioner will submit self-attested photocopy of his Aadhar Card and also submit his mobile number before the learned

court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.