Jharkhand High Court
Lav Kush Sharma @ Abhishek Priyadarshi vs The State Of Jharkhand ... Opp. Party(S) on 17 December, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7691 of 2018
Lav Kush Sharma @ Abhishek Priyadarshi
Lovkush Sharma ... Petitioner(s).
Versus
The State of Jharkhand ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : M/s Indrajit Sinha and Ajay Kr. Sah, Advocates.
For the State : A.P.P.
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05/17.12.2018: Heard the counsel for the parties.
Learned A.P.P opposes the prayer for bail.
The petitioner is an accused for the offence punishable under Section(s) 386 of the Indian Penal Code and Section 27 of the Arms Act, in connection with Argora P.S. Case No. 71/2015, corresponding to G.R. No. 6843/2015, pending in the court of learned SDJM, Ranchi.
Counsel for the petitioner submits that the petitioner has falsely been implicated in this case. He further submits that in many of the cases, the petitioner has been acquitted or he is on bail.
After going through the report sent by the Superintendent of Police, I find that there are 21 cases pending against the petitioner, out of which, three cases are for the offense under Section 302 IPC and several cases are lodged for the offence under Sections 307, 387, 385, 386 IPC.
In that view, I am not inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner, above named, is rejected.
Anu/-C.P.-3 (ANANDA SEN, J.)