Jharkhand High Court
Shilu Hansda vs The State Of Jharkhand ...... Opposite ... on 8 June, 2018
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4682 of 2018
Shilu Hansda ......Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Rajeev Ranjan Tiwary, Advocate
For the State : Mr. Pankaj Kumar, A.P.P
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02/08.06.2018 It has been submitted by the learned counsel for the petitioner that
charge has been framed on 28.05.2018.
In view of the above submission, defect, as pointed out by the office, is hereby ignored.
Heard learned counsel for the petitioner and counsel for the State. Petitioner has prayed for grant of regular bail in connection with Deodanr P.S. Case No. 17 of 2016, corresponding to G.R. No. 553 of 2016 registered under section 452/341/323/324/325/307/34 of the Indian Penal Code, pending in the Court of learned Judicial Magistrate, 1st Class, Godda.
Learned counsel for the petitioner has submitted that the allegation against this petitioner is regarding causing injury to the informant by chenni- knife. It has been further submitted that the informant had taken away the wife of this petitioner due to which dispute arose.
Learned counsel for the Addl. PP has opposed the prayer for bail. Having considered the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Godda in connection with Deodanr P.S. Case No. 17 of 2016, corresponding to G.R. No. 553 of 2016.
(Rajesh Kumar, J.) kamlesh-