Jharkhand High Court
Surendra Kumar Sobati Alias Surchandra ... vs State Of Jharkhand on 17 June, 2013
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B.A. No. 2362 of 2013
with
A.B.A. No. 1718 of 2013
Ravindra Kumar @ Ravindra Mahto
..........Petitioner(in ABA 2362/13)
1. Surendra Kumar Sobati @ Surchandra Sobti
@ Surchandra Kumar
2.Rohtas Sharma @ Rophtas Sharma
........Petitioners ( in ABA 1718/13)
Vs.
The State of Jharkhand ........Opposite parties ( in both cases)
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
For the Petitioners: Mr. S.P. Roy
( in ABA 2362/13)
Mr. Amresh Kumar
(in ABA 1718/13)
For the State: Mr. S.S. Sahay, APP
( in ABA 2362/13)
Mr. Tapas Roy, APP
(in ABA 1718/13)
3/17.06.2013: Both the Anticipatory bail applications heard together as they arose from the same FIR.
Anticipatory bail applications filed by petitioners Ravindra Kumar @ Ravindra Mahto and Surendra Kumar Sobati @ Surchandra Sobti @ Surchandra Kumar and Rohtas Sharma @ Rophtas Sharma are moved by Sri S.P.Roy and Sri Amresh Kumar respectively and opposed by Sri S.S. Sahay and Sri Tapas Roy, learned Additional P.Ps.
From perusal of FIR, I find that petitioners implicated in this case on the basis of confessional statement of co-accused who was arrested on the spot. It further appears that nothing has been recovered from the possession of these petitioners.
Considering the aforesaid facts and circumstance, I allow both these applications and direct the petitioners to surrender in the court below by 27.06.2013 and in that event the court below is directed to enlarge the petitioners of both the anticipatory bail applications, above named, on bail on furnishing bail bond of Rs. 10,000/- ( Ten Thousand)each with two sureties of the like amount each to the satisfaction of learned C.J.M., Hazaribagh in connection with Ramgarh P.S. Case No. 61 of 2013 ( G.R. No. 718 of 2013) , subject to the condition as laid down under section 438(2) of the Cr.P.C.
( Prashant Kumar,J.) Sharda/-