Jharkhand High Court
Bhim Turaha @ Tura vs The State Of Jharkhand ...... Opposite ... on 16 May, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2764 of 2018
Bhim Turaha @ Tura ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. J.N.Upadhyay, Advocate
For the State : A.P.P
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02/Dated: 16/05/2018
The petitioner is apprehending his arrest in connection with Chandil(Kapali) P.S. Case No. 49/2018, corresponding to G.R. No. 274/2018, the case registered under Sections 272/273/34 of the Indian Penal Code and section 47(a) of the Excise Act.
Heard learned counsel for the parties.
Learned counsel for the petitioner has submitted that on search 35 liters of Mahua liquor, 22 iron drums alongwith a small diesel engine from the place of occurrence were recovered but petitioner is not involved in the aforesaid offence and he has been falsely implicated in this case. Hence, petitioner deserves bail.
Learned A.P.P opposed the prayer for bail.
Keeping in view the arguments advanced by the learned counsel for the parties and also considering the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within Four Weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner, on bail, on furnishing bail bond of Rs. 15,000/- (Rupees fifteen thousand) with two sureties of the like amount each to the satisfaction of SDJM, Seraikella, in connection with Chandil(Kapali) P.S. Case No. 49/2018, corresponding to G.R. No. 274/2018, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
( Anant Bijay Singh, J.) Raman/