Jharkhand High Court
Mohan Bhuiyan @ Mohan Ram vs The State Of Jharkhand ... Opposite ... on 23 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10120 of 2017
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Mohan Bhuiyan @ Mohan Ram ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. A.K. Kashyap, Sr. Advocate
Mr. Anurag Kashyap, Advocate
For the State : A.P.P.
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5/ 23.03.2018 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioner.
Petitioner is an accused for allegedly committing the offence punishable under Sections 147, 148, 149, 353, 120B, 307 of the Indian Penal Code, Section 25(1-b)a, 26, 27, 35 of the Arms Act, Section 3, 4 of the Explosive Substances Act and Section 17 of the Criminal Law Amendment Act, in connection with Hariharganj Police Station Case No.124 of 2013 corresponding to G.R. No.1803 of 2013, pending in the Court of learned Additional Chief Judicial Magistrate, Palamau.
It is apparent from the record that the petitioner was not apprehended from the spot. His name transpired from the confessional statement of co-accused. It is further apparent that nothing has been recovered from the possession of the petitioner. Petitioner is in custody since 29.09.2017.
Learned counsel for the petitioner submits that the allegation against the petitioner is that he was providing food to the MCC extremists. He submits that he was under compulsion and threat.
Keeping in view the period of custody, petitioner, namely, Mohan Bhuiyan @ Mohan Ram, is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate, Palamau in connection with Hariharganj Police Station Case No.124 of 2013 corresponding to G.R. No. 1803 of 2013.
( Ananda Sen, J.) Kumar/Cp-03