Jharkhand High Court
Bangali Munda Alias Somra Munda vs The State Of Jharkhand on 25 February, 2015
IN THE HIGH COURT OF JHARKHAND AT R ANCHI
B.A.No. 9565 of 2014
Bangali Munda @ Somra Munda. ... ... ... ...Petitioner
-Versus-
The State of Jharkhand. ... ... ... ...Opp. Party
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COR AM: THE HONE'BLE MR . JUSTICE D.N.UPADHYAY
For the Petitioner: Mr. A.K.Sahani, Advocate.
For the State: A.P.P.
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06/25.02.2015The petitioner is an accused in a case registered under Sections 147/148/149/353/307 of the Indian Penal Code, Section 17 of the C.L.A. Act and Section 25 (1-B)A/26/35/27 of the Arms Act.
It reveals from the F.I.R. that exchange of firing took place between the informant and the police party. Counter firing made by the police upon which the miscreants started to disappear in the forest. After firing was over A.K.-47, empty cartridge and other articles used by the miscreants have been recovered from the place of occurrence.
It is submitted that the petitioner has been languishing in jail custody since 30.01.2012. He was neither apprehended nor anything incriminating has been recovered from his possession. It is quite impossible for the police party to identify the accused in a mob.
Counsel for the State has opposed the prayer.
Considering period of detention of the petitioner in jail custody, he is hereby directed to be released on bail on furnishing bail bond of Rs.10,000/- ( Ten thousand) with two sureties of like amount each to the satisfaction of the Addl. Judicial Commissioner-V, Ranchi in connection with Namkum P.S. Case No. 93/2009, corresponding to G.R.No.2191/2009 (S.T.No.519/2012).
[D.N.Upadhyay,J.] P.K.S.