Jharkhand High Court
Sarfu Khan vs The State Of Jharkhand on 13 June, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3182 of 2017
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Sarfu Khan ....Petitioner
Versus
The State of Jharkhand .....Opposite Party
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Anurag Kashyap, Advocate
For the State : APP
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03/13.6.2017Heard the parties.
The petitioner is an accused in connection with S.T. No. 95 of 2017, arising out of Giridih ( M) P.S. Case No. 469 of 2016, corresponding to G.R. Case No.3302/2016.
It appears that one Mahindra vehicle was searched and from inside the vehicle, gelatine and detonators were recovered. The petitioner was apprehended by the police.
It has been submitted by the learned counsel for the petitioner that the petitioner is aged more than 65 years and that he is in custody since 21.12.2016.
Learned APP has opposed the prayer for bail of the petitioner. Regard being had to the period of custody, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only), with two sureties of the like amount each to the satisfaction of learned District & Additional Sessions-I, Giridih in connection with S.T. No. 95 of 2017, arising out of Giridih ( M) P.S. Case No. 469 of 2016, corresponding to G.R. Case No.3302/2016.
(Rongon Mukhopadhyay, J) Rakesh/