Jharkhand High Court
Nitish Ganjhu @ Santosh Ganjhu @ Nitesh ... vs State Of Jharkhand .... .... Opp. ... on 17 July, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3925 of 2018
Nitish Ganjhu @ Santosh Ganjhu @ Nitesh Ganjhu
.... .... Petitioner(s).
Versus
State of Jharkhand .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Ms. Rashmi Kumari, Advocate For the State : A.P.P. .........
05/17.07.2018 Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 364, 120B IPC and Section 17 CLA Act & Section 10/13 of Unlawful Assembly Prevention Act, 1967 and further added Section 302 IPC.
This is a case of kidnapping and murder. The wife of the deceased (i.e informant) clearly stated that this petitioner along with others came and had taken away the deceased. Later on it was found that the deceased was murdered. On the statement of Manoj Mahto who was also present with this petitioner at the time while the victim was taken away from his house, the dead body was recovered.
In view of the aforesaid facts, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner above named in connection with Barkagaon P.S. Case No. 59 of 2017 correspondint of G.R. No. 802 of 2017 (S.T. No. 86 of 2018), pending in the court of learned Additional Session Judge-III, Hazaribag stands rejected.
(ANANDA SEN, J) anjali/ C.P 3