Jharkhand High Court
Chandra Shekhar @ Chhoti Ram @ Chandra ... vs The State Of Jharkhand ..... Opp. Party on 16 May, 2019
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4284 of 2019
Chandra Shekhar @ Chhoti Ram @ Chandra Sekhar @ Chali
Ram @ Chandra Sekhar Ram ... Petitioner(s)
Versus
The State of Jharkhand ..... Opp. Party
-----
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
-----
For the Petitioner(s) : Mr. A.K.Chowdhury, Advocate For the State : A.P.P
-----
2/Dated: 16/05/2019 Bail application filed on behalf of Chandra Shekhar @ ` Chhoti Ram @ Chandra Sekhar @ Chali Ram @ Chandra Sekhar Ram is moved by Mr. A.K.Chowdhury, learned counsel for the petitioner and opposed by Mr. Abhay Kr.Tiwary Additional P.P. for the State.
The petitioner is accused in connection with Bagodar P.S. Case No.311 of 2008 corresponding to G.R No, 2625 of 2008 registered under Sections 143,149,353,379,224,225 of the Indian Penal Code and section 33 of Indian Forest Act, pending in the Court of learned Judicial Magistrate Ist Class, Giridih.
It is submitted that this is a case under sections 143,149,353,379,224,225 of the Indian Penal Code and section 33 of Indian Forest Act. It is submitted that all the offences mentioned above are triable by the court of Magistrate. It is further submitted that the petitioner is in custody since 19.1.2019. Accordingly, it is prayed that petitioner may be enlarged on bail.
On the other hand learned A.P.P opposed the bail. Considering the nature of the offences and the period of custody of the petitioner, I allow this application and I direct the court below to release the petitioner on bail on furnishing his bail bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of like amount each to the satisfaction of learned Judicial Magistrate Ist Class,Giridih in connection with Bagodar P.S. Case No.311 of 2008 corresponding to G.R No, 2625 of 2008 (Prashant Kumar, J.) SD/Rajnish