Jharkhand High Court
Rajendar Nayak Alias Rajindra Nayak vs The State Of Jharkhand on 19 January, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3654 of 2016
Rajendra Nayak @ Rajindra Nayak ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Anil Kumar Ganjhu, Advocate.
For the State : A.P.P.
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05/Dated: 19/01/2017
Petitioner is apprehending his arrest in connection with Palkot P.S. Case No. 38 of 2016, corresponding to G.R. No. 772 of 2016, registered under Section 414 of the I.P.C., Section 25(1-b)a, 26 of the Arms Act and Section 17 of C.L.A. Act.
In view of the statement of witness Santosh Yadav in para-23 of the case diary, who has categorically stated before the I.O. that petitioner had demanded levy from the contractor, who was engaged in construction of road.
Be that as it may, I am not inclined to admit the petitioner on anticipatory bail. Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
(Anant Bijay Singh, J.) Sunil/