Jharkhand High Court
Mukesh Yadav vs The State Of Jharkhand on 5 February, 2016
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1123 of 2016
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Mukesh Yadav .... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioner : : M/s. Anjani Kr. Singh
For the State : : M/s. Manoj Kr. No. 2, A.P.P.
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2/ 05.02.2016. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with Giridih (M) P.S. Case No.290 of 2012, corresponding to G.R No.2693 of 2012, S.T. No. 141 of 2013, for the offence under Sections 147, 148, 149, 326, 307, 302, 353, 333, 323, 324, 379, 224, 225, 427, 120-B of the Indian Penal Code, Section 27 of the Arms Act, Sections 4 / 5 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.
Prison van and the police party escorting the prisoners were attacked by the members of the extremists group with the intention to free some extremists, who were in the prison van. In the occurrence, four police personnel were killed and their arms and ammunitions were looted away by the culprits.
The earlier bail application of this petitioner was rejected on merits by order dated 21.4.2014 in B.A. No. 487 of 2014.
Learned counsel for the petitioner has renewed the prayer for bail submitting that the other similarly situated co-accused have been granted bail by order dated 10.2.2015 in B.A. No. 8609 of 2014 and by order dated 20.2.2015 in B.A. No. 8635 of 2014.
In the facts of this case, since the other similarly situated co-accused have been granted bail, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Mukesh Yadav, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-III, Giridih, in connection with, Giridih (M) P.S. Case No.290 of 2012, corresponding to G.R No.2693 of 2012, S.T. No. 141 of 2013.
(H.C.Mishra, J.) D.S.