Jharkhand High Court
Shakil Ahmad Alias Sonu Khan vs The State Of Jharkhand on 9 November, 2016
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7940 of 2016
Shakil Ahmad @ Sonu Khan @ Sonu Ansari @ Sonu S/o Late Fujain Khan R/o
Village Jhalua P.O., P.S. & District Garhwa. ----- Petitioner
Versus
The State of Jharkhand ------- Opposite Party
CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA
For the Petitioner : Mr. Sabyasanchi, Advocate
For the O.P. : A.P.P.
05/09.11.2016
1. Bail application has been filed on behalf of petitioner namely Shakil Ahmad @ Sonu Khan @ Sonu Ansari @ Sonu who is in custody in connection with Garhwa P.S. Case No. 41 of 2016 corresponding to G.R.Case no. 143 of 2016, S.T. No. 130 of 2016 for the offence registered U/Ss. 395 and 412 IPC.
2. Learned counsel for the petitioner has submitted that petitioner is not named in the F.I.R. and also no T.I.P. was held. He has further stated that seizure witnesses have also stated that nothing was recovered or seized from the possession of the petitioner. Moreover, two coaccused persons namely Chandu @ Mehandi Hassan and Samir Alam @ Samim have been granted bail vide order dated 8.6.2016 and 10.6.2016 passed in B.A. Nos. 4664 of 2016 and 4953 of 2016 , hence, petitioner may be released on bail.
3. Learned A.P. P. has opposed the prayer for bail.
4. Having heard counsel for both sides and looking to the facts and circumstances of the case, I am inclined to enlarge the above named petitioner on bail on furnishing bail bond of Rs. 20,000/(Twenty Thousand only) with two sureties of the like amount each to the satisfaction of Additional Sessions Judge VII, Garhwa in connection with Garhwa P.S. Case no. 41 of 2016 corresponding to G.R. Case no. 143 of 2016, S.T. No. 130 of 2016.
(Ratnaker Bhengra, J.) Nibha/