Jharkhand High Court
Elliyas Ansari vs The State Of Jharkhand ... Opposite ... on 20 September, 2019
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4814 of 2019
1. Elliyas Ansari
2. Sukhari Ansari @ Majbulla Ansari @ Sukhari Mian
... Petitioners
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioners : Mr. Surendra Prasad Sinha, Advocate For the State : Mr. Gouri Shankar Prasad, A.P.P.
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7/ 20.09.2019 Heard learned counsel for the parties.
Petitioners are accused for allegedly committing the offence punishable under Sections 147/ 148/ 149/ 341/ 342/302/307/ 353/427/435/379/171/120(B) of the Indian Penal Code, Section 27 of the Arms Act, Section 17 of the Criminal Law Amendment Act and Sections 3/4/5 of the Explosive Substance Act, in connection with Bhandaria Police Station Case No.05 of 2012 (G.R. No.160 of 2012) corresponding to Sessions Trial No. 370(A) of 2014, pending in the Court of learned Additional Sessions Judge III, Garhwa.
Prayer for bail of the petitioners was earlier rejected as they were absconder. Petitioners renew their prayer.
Counsel for the petitioners submits that the petitioners have remained in custody from 19.07.2018 and charge has already been framed. He submits that the petitioners undertake to appear before the Trial Court on each and every date.
Considering the submissions of the petitioners and the period of custody, I am inclined to release the petitioners on bail. Accordingly, petitioners, namely, Elliyas Ansari and Sukhari Ansari @ Majbulla Ansari @ Sukhari Mian, are directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge III, Garhwa in connection with Bhandaria Police Station Case No.05 of 2012 (G.R. No.160 of 2012) corresponding to Sessions Trial No. 370(A) of 2014, with a condition that the petitioners will appear and mark their attendance before the Officer-in-Charge, Bhandaria Police Station, Garhwa once in every fortnight, failing which bail bonds furnished by them shall stand cancelled and the Officer-in-Charge, Bhandaria Police Station, Garhwa will be at liberty to take all steps for their re-arrest.
( Ananda Sen, J.) Kumar/Cp-03