Jharkhand High Court
Subhash Thakur Alias Anup Jee vs The State Of Jharkhand on 27 April, 2015
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6668 of 2014
-------
Subhash Thakur
@ Anup Thakur
@ Subhash Kumar Thakur .... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Abhay Kr. Chaturvedy
For the State : : M/s. Hemant Kr. Shikarwar, A.P.P.
-------
6/ 27.04.2015. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with Latehar P.S. Case No.138 of 2011, corresponding to G.R No.650 of 2011, for the offence under Sections 147, 148, 149, 307, 353, 364, 324, 326, 427 of the Indian Penal Code, Section 27 of the Arms Act, Sections 3, 4, 5 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.
The necessary articles for the police personnels were being transported in four tractors, when the police party was attacked and the tractors were blown up. There was an encounter between the police party and the members of the extremists group. Subsequently the dead body of one of the driver was recovered and the impugned order shows that one person was also injured in the incident. The petitioner has been made accused in the case in course of investigation as one witness has named the petitioner.
In the facts of this case, I am not inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner Subhash Thakur @ Anup Thakur @ Subhash Kumar Thakur, is hereby rejected.
(H.C.Mishra, J.) D.S.