Jharkhand High Court
Suker Oraon @ Jageshwar Oraon @ ... vs State Of Jharkhand on 30 January, 2012
Author: H. C. Mishra
Bench: H.C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.9017 of 2011
Suker Oraon @ Jageshwar Oraon @ Jageshwar ..... Petitioner
Versus
The State of Jharkhand .... Opposite Party
CORAM: HON'BLE MR. JUSTICE H.C. MISHRA
For the Petitioner : Mr. Jitendra S. Singh
For the State : A. P.P.
-----
3/30.1.2012Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 147/148/149/353/307/414/332/504 of the Indian Penal Code, Sections 25(1-B)(a)/26/27/35 of Arms Act, Section 17(ii) of Criminal Law Amendment Act, Section 3 / 4 of Explosive Substance Act and Section 38/39/40 of Unlawful Activities (Prevention) Act, in connection with Bero P.S. Case No.52 of 2008, corresponding to G.R. No.3296 of 2008.
From the FIR, it appears that there was heavy exchange of fire between the police party and the extremists group. It appears, that there was casualty in the side of extremists, but there was no casualty and injury on the side of the police. It also appears that the extremists managed to flee away leaving behind heavy arms and ammunitions and other incriminating articles. The petitioner is not named in the FIR.
Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case and in similar circumstances, other co-accused have been granted bail.
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Suker Oraon @ Jageshwar Oraon @ Jageshwar is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Ranchi, in connection with Bero P.S. Case No.52 of 2008, corresponding to G.R. No.3296 of 2008.
(H. C. Mishra, J) R.Kumar