Jharkhand High Court
Chiku Choudhary Alias Sourav Kumar ... vs The State Of Jharkhand on 3 April, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.5119 of 2016
Chiku Choudhary @ Sourav Kumar Choudhary ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. P.K.Jha, Advocate
For the State : A.P.P
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04/Dated: 03/04/2017
The petitioner is apprehending his arrest in connection with Godda (M) P.S. Case No. 72/2016 corresponding to G.R. No. 666/2016, the case registered under Sections 323,324,326,304 and 308 of the Indian Penal Code and 3 /4 /5 of the Explosive Substance Act.
Learned counsel for the petitioner submitted that petitioner is not named in the FIR but he has been implicated in this case on the basis of confessional statement of co-accused namely, Judgment Yadav, who has already been enlarged on the bail vide order dated 06.10.2016 in BA No. 8109/2016.
Learned A.P.P opposed the prayer for bail and referred para 43 of the case diary in which the I.O has stated that some villagers had seen the Judgement Yadav and others with the alleged bag which was recovered from the place of occurrence after bomb explosion. He has also referred para 54 of the case diary in which the accused Judgment Yadav has accepted his guilt and stated that they were working for Munna Tiwary during election campaign.
Considering the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner, 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 C.J.M., Godda, in connection with Godda (M) P.S. Case No. 72/2016 corresponding to G.R. No. 666/2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C., subject to the further condition is that one of the bailors must be the close relative of petitioner.
The trial court is directed to issue notice to the informant- Vibhishan Kumar Yadav and the legal guardians of Pooja Kumari D/o-Arjun Yadav and Anju Kumari D/o Pradeep Yadav, Village-Chillouna P.S.-Godda Muffasil, Distt-Godda and on their appearance, with the help of Secretary, DLSA, Godda try to frame rehabilitation scheme for grant ad interim maintenance to the victims, under Jharkhand Victim Compensation Act, 2012 and submit a report to this Court within 12 weeks from the date of this order.
Let a copy of this order be communicated to the trial court and the Secretary, DLSA, Godda.
( Anant Bijay Singh, J.) Raman/Shahid