Jharkhand High Court
Rajesh Sahu vs The State Of Jharkhand on 22 October, 2016
Author: S.N.Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A.No. 8734 of 2016
Rajesh Sahu @ Rajesh. ... ... ...Petitioner
-Versus-
The State of Jharkhand. ... ... ...Opp. Party
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
For the Petitioner: Mr. Kripa Shankar Nanda, Advocate.
For the State: A.P.P.
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02/ 22.10.2016Heard the parties.
The petitioner is an accused in a case registered under Sections 363/365/370/371/374 of the Indian Penal Code, Section 16 of Bonded Labour Act, 25/26 of Inter State Labour Migration Act and Section 23 of Juvenile Justice ( Care and Protection of Children) Act.
In the facts and circumstances of the case, the petitioner is 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 C.J.M., Gumla in connection with Ahtu (Gumla) P.S. Case No. 11/2015, corresponding to G.R.No.176/2015.
[Dr.S.N.Pathak,J.] P.K.S.