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[Cites 3, Cited by 0]

Jharkhand High Court

Subrata Ganda @ Subarta Ganda vs The State Of Jharkhand ... Opp. Party(S) on 27 November, 2018

Author: Ananda Sen

Bench: Ananda Sen

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    B.A. No. 7031 of 2018

              1. Subrata Ganda @ Subarta Ganda
              2. Satya Ban Ganda
              3. Kalyan Ganda                                      ... Petitioner(s).
                                                   Versus
                 The State of Jharkhand                            ... Opp. Party(s).
                                           ------
           CORAM        :     HON'BLE MR. JUSTICE ANANDA SEN.
                                                   ------
           For the Petitioner(s)   : Mr. Indrajit Sinha, Advocate.
           For the State            : A.P.P.
                                           .........
04/27.11.2018:          Heard the counsel for the parties.
                             Learned APP opposes the prayer for bail.

The petitioners are accused for the offence punishable under Section(s) 286, 304, 307, 120B of the Indian Penal Code and Sections 3/5 of the Explosive Substance Act.

It is alleged that several persons in the village stored fire crackers. An explosion had taken place in the house of Durga Santra, resulting in death of seven persons. The police raided the village and found that several persons including the petitioners stored fire crackers in huge quantity. Crackers were also recovered from the bushes near the house of the petitioners.

Learned counsel for the petitioners submits that so far as explosion is concerned, it had not taken place in the house of the petitioners and therefore the death of seven persons cannot be attributed to the petitioners.

Learned A.P.P opposes the prayer for bail and submits that huge quantity of fire crackers were recovered from the houses of the petitioners but admits that the explosion had taken place in the house of Durga Santra and because of the said explosion in the house of Durga Santra, seven persons died.

Considering the aforesaid facts, I am inclined to release the petitioners on bail. Accordingly, the petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1 st Class, Ghatsila, in connection with Barsole P.S. Case No. 20/2017, corresponding to G.R. No. 369 of 2017.

  Anu/-C.P.-3                                                                 (ANANDA SEN, J.)