Jharkhand High Court
Sita Ram Oraon @ Tulia vs State Of Jharkhand on 25 January, 2012
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 8514 of 2011
Sita Ram Oraon @ Tuila ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mrs. Vani Kumar, Advocate
For the State : A.P.P.
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3/ 25.01.2012Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
The petitioner has been made accused for the offence under Section 302 of the Indian Penal Code, in connection with Sisai P.S. Case no. 54 of 2011 corresponding to G.R. No. 362 of 2011 (S.T. No. 216 of 2011).
From the F.I.R., it appears that the case relates to murder of the father-in-law of the informant and the informant was informed that the deceased was assaulted by this petitioner. The impugned order also shows that eyewitness have also stated that they had seen the petitioner assaulting the deceased, who subsequently died.
In the facts of this case, I am not inclined to enlarge the petitioner, Sita Ram Oraon @ Tuila, on bail. Accordingly, his prayer for bail is rejected.
( H. C. Mishra, J.) R.Kr.