Jharkhand High Court
Jaiki Paradhi vs The State Of Jharkhand ... ... Opp. Party on 20 September, 2021
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8573 of 2021
Jaiki Paradhi ... ... Petitioner
Versus
The State Of Jharkhand ... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. R.C.P. Sah, Advocate
For the State : APP
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Order No. 02: Dated: 20th September, 2021
Heard the parties.
So far as the defect no. 5(e) is concerned learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards the rest defects are concerned, the same are ignored.
The petitioner is an accused in connection with Kharsawan P.S. Case No. 07 of 2021.
One Nazir Munda was apprehended with poster of a banned extremist Organisation. He disclosed the name of the other accused. It appears that co-accused Mojahid@ Mosahid @ Moshahid Khan has been granted bail by this Court in B.A. No. 5696 of 2021. The petitioner is in custody since 18.02.2021.
Regard being had to the above, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate at Seraikella, in connection with Kharsawan P.S. Case No. 07 of 2021.
(Rongon Mukhopadhyay, J.) MM