Jharkhand High Court
Vijay Pradhan @ Bijay Pradhan vs The State Of Jharkhand .. ... Opp. ... on 13 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1349 of 2018
Vijay Pradhan @ Bijay Pradhan ............ Petitioner(s).
Versus
The State of Jharkhand .. ... Opp. Party(s).
------
CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
------
For the Petitioner(s) :Mr. Anjani Kumar, Advocate.
For the State :A.P.P.
.........
04/13.03.2018: Heard the learned counsel for the petitioner(s).
Learned A.P.P opposes the prayer for bail.
The petitioner is an accused for the offence under Sections 414/34 of the Indian Penal Code.
It is alleged that the petitioner was apprehended with stolen motorcycle while he was trying to flee away.
Learned counsel for the petitioner submits that the petitioner is in custody since 9.11.2017 and chargesheet has already been submitted in this case.
In view of the aforesaid facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, namely, Vijay Pradhan @ Bijay Pradhan, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned SDJM, Porahat, Chaibasa, in connection with Sonua P.S. Case No. 53 of 2017, corresponding to G.R. No. 348 of 2017.
Anu/-C.P.-3 (ANANDA SEN , J.)