Jharkhand High Court
Robin Murmu @ Durga Charan Murmu @ Sanjay ... vs State Of Jharkhand on 19 November, 2011
Author: H. C. Mishra
Bench: H.C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7818 of 2011
Robin Murmu @ Durga Charan Murmu @ Sanjay Babu..... Petitioner
Versus
The State of Jharkhand .... Opposite Party
CORAM: HON'BLE MR. JUSTICE H.C. MISHRA
For the Petitioner :Mr. Amit Kumar Das
For the State :A. P.P.
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2/19.11.2011Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 386, 387 of the Indian Penal Code 25(1-B)(a)/26/35 of the Arms Act and 17 CLA Act, in connection with Chakulia P.S. Case No. 20 of 2011, corresponding to G.R. No. 166 of 2011.
The petitioner was apprehended on 24.04.2011 and from the possession of the petitioner one loaded country made Pistol and one cartridge were recovered. It also appears that Rs. 8,000/- (Rs. Eight Thousand) was also recovered from the petitioner and the petitioner admitted before the Police that the recovered amount is the levy amount collected from the contractors.
Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case and, accordingly, prayed for bail.
Learned APP opposed the prayer.
In the facts and circumstances of the case, particularly in view of the fact that no one has come forward alledging any demand of levy by the petitioner or claiming the recovered amount to be the levy demanded from him, I am inclined to release the petitioner on bail. Accordingly, the petitioner Robin Murmu @ Durga Charan Murmu @ Sanjay Babu is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Ghatshila in connection with Chakulia P.S. Case No. 20 of 2011, corresponding to G.R. No. 166 of 2011.
(H. C. Mishra, J) Umesh/-