Jharkhand High Court
Surendra Kumar Mehta And Anr vs The State Of Jharkhand on 18 September, 2014
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5787 of 2014
1. Surendra Kumar Mehta
2. Ramjay Kumar ... Petitioners
Versus
The State of Jharkhand .. Opposite Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioners: Mr. Krishna Shankar,Adv.
For the Opp. Party: Mr. Priyadarshi, A.P.P.
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2/ 18.09.2014Bail application filed by petitioners namely, Surendra Kumar Mehta and Ramjay Kumar is moved by Sri Krishna Shankar, learned counsel for the petitioners and opposed by Sri Priyadarshi, learned Additional P.P. for the State.
This is a case under Sections 414/34 of I.P.C. and Section 33 of Indian Forest Act. All the offences are triable by a Court of Magistrate. Petitioners are in custody from 21.5.2014.
Considering the aforesaid facts and circumstance, I allow this application and direct the court below to enlarge the petitioners, above named, on bail on their furnishing bail bond of Rs.10,000/-(Ten thousand)each with two sureties of like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Koderma in connection with Chandwara P.S. Case No. 53 of 2014, corresponding to G.R. No.559 of 2014.
(Prashant Kumar, J.) Sudhir