Jharkhand High Court
Anand Tirkey vs The State Of Jharkhand .... .... Opp. ... on 22 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 819 of 2018
Anand Tirkey .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
with
B.A. No. 1284 of 2018
Mangru Manjhi .... .... Petitioner(s).
Versus
The 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) : Mr. Pankaj Kumar, Advocate
For the State : A.P.P.
.........
03/22.03.2018
Heard learned counsel for the parties.
The petitioners are accused for allegedly committing an offence punishable under Sections 363/370(4) IPC and 23/26 of J.J. Act in connection with AHTU Simdega Police Station Case No. 25 of 2015 (G.R. No. 405 of 2015) corresponding to Sessions Trial No. 130 of 2017, pending in the Court of learned Principal District and sessions Judge, Simdega.
Counsel for the petitioners argues at length.
Learned A.P.P. opposes the prayer for bail and by referring to paragraph no.190 of the case diary submits that petitioners were absconders and charge-sheet was submitted showing the petitioners as absconders.
Since petitioners were absconders, this bail applications of the petitioners named above in connection with AHTU Simdega Police Station Case No. 25 of 2015 (G.R. No. 405 of 2015) corresponding to Sessions Trial No. 130 of 2017, pending in the Court of learned Principal District and Sessions Judge, Simdega stand rejected at this stage.
(ANANDA SEN , J) anjali/ C.P 3