Jharkhand High Court
Nageshwar Ram @ Pradeep Kumar @ Pardeep ... vs The State Of Jharkhand ... ... ... Opp. ... on 3 July, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3102 of 2018
Nageshwar Ram @ Pradeep Kumar @ Pardeep Ram...Petitioner
Versus
The State of Jharkhand ... ... ... Opp. Party.
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN.
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For the petitioner: Mr. Shailendra Jit, Advocate.
For the State: Addl. P.P.
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03/03.07.2018. Heard learned counsel for the parties.
The petitioner is an accused for the offence punishable under sections 376/511/34 of the Indian Penal Code.
This case has been registered under sections 376/511/34 of the Indian Penal Code and the petitioner has remained in custody since 17.01.2018.
Taking into consideration the period of custody, I am inclined to release the petitioner on bail. Accordingly, the petitioner, namely, Nageshwar Ram @ Pradeep Kumar @ Pardeep Ram 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 the learned J.M. 1st Class, Hazaribagh, in connection with Bishnugarh P.S. Case No. 10 of 2018, corresponding to G.R. No. 172 of 2018, subject to condition that one of the bailers should be a near relative of the petitioner having sufficient landed property within the district of Hazaribagh and with a further condition that the petitioner will not try to contact either with the victim or with her parents. If, it is found that the petitioner tries to contact with the victim or with her parents, it is open to them to report the matter to the Officer-in-charge of Bishnugarh P.S., who will take all possible steps for his re-arrest.
(Ananda Sen, J) Sharma/