Jharkhand High Court
Abhimanyu Kumar Singh Alias Sintu Singh ... vs The State Of Jharkhand on 28 August, 2017
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3010 of 2017
Abhimanyu Kumar Singh @ Sintu Singh @ Abhimanyu Singh
... Petitioner
Versus
The State of Jharkhand ... Opposite Party
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. Arpan Mishra, Advocate
For the State : Mr. Sanjay Kumar Srivastava, A.P.P.
07/28.08.2017Order dated 15.02.2017 by which application for bail of the petitioner has been declined, records that the petitioner has criminal antecedent, however, in this bail application the petitioner has failed to disclose the cases registered against him, nor he has asserted that he has no knowledge of the cases registered against him.
There is direct allegation against the petitioner. He is named in the First Information Report. The informant is the injured witness.
Pursuant to order of this Court injury report has been received. It discloses fire arm injury on the informant. Still, the learned counsel for the petitioner is seeking adjournment.
The investigating officer shall obtain criminal antecedent report from all the police stations and after getting approval from the Senior Superintendent of Police, Jamshedpur, file an affidavit in the matter.
Post the matter after four weeks.
Let a copy of the order be transmitted to the Senior Superintendent of Police, Jamshedpur through FAX.
Let a copy of the order be given to Mr. Sanjay Kumar Srivastava, the learned A.P.P., for compliance.
(Shree Chandrashekhar, J.) Amit/