Jharkhand High Court
Jagnarayan Yadav @ Vishal Jee vs The State Of Jharkhand ... Opp. Party(S) on 15 May, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2053 of 2018
Jagnarayan Yadav @ Vishal Jee ... 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) :Mr. Surendra Prasad Sinha, Advocate.
For the State :A.P.P.
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03/15.05.2018: Heard the learned counsel for the parties.
The petitioner is an accused for the offence punishable under Sections 147, 148, 149, 353, 307, 427 and 435 of the Indian Penal Code, Section 27 of the Arms Act, Sections 3/4/5 of the Explosive Substances Act and Section 17 of the CLA Act, in connection with Hariharganj P.S. Case No. 40/2013, corresponding to G.R. No. 644 of 2013, pending in the court of learned Addl. Session Judge VI, Palamau at Daltonganj in ST No. 405/2017.
From para 12 of the supplementary case diary, it appears that the processes under Sections 82 and 83 Cr.P.C. were issued against the petitioner as he was not apprehended by the police. Charge-sheet has been submitted only on 28.7.2017. The petitioner is in custody since 14.2.2017 which clearly suggests that from the year 2014 to 2017, the petitioner was an absconder and was evading from his arrest.
Keeping in view of the aforesaid facts, I am not inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner, namely, Jagnarayan Yadav @ Vishal Jee is rejected at this stage.
Anu/-C.P.-3 (ANANDA SEN, J.)