Jharkhand High Court
Chandra Marandi And Anr vs The State Of Jharkhand on 18 March, 2016
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1943 of 2016
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1. Chandra Marandi
2. Ashok Chore @ Chodey .... Petitioners
-Versus-
The State of Jharkhand ..... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioners : : M/s. Anjani Kr. Singh
For the State : : M/s. Sanjay Kumar Srivastava, A.P.P.
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4/ 18.03.2016. Heard learned counsel for the petitioners and the learned counsel for the State.
The petitioners have been made accused in connection with Giridih (M) P.S. Case No.290 of 2012, corresponding to G.R. No.2693 of 2012, S.T. No. 141 of 2013, for the offence under Sections 147, 148, 149, 326, 307, 302, 353, 333, 323, 324, 379, 224, 225, 427, 120-B of the Indian Penal Code, Section 27 of the Arms Act, Sections 4 / 5 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.
Prison van and the police party escorting the prisoners were attacked by the members of the extremists group with the intention to free some extremists, who were in the prison van. In the occurrence, four police personnel were killed and their arms and ammunitions were looted away by the culprits.
Learned counsel for the petitioners has submitted that the petitioners are not named in the F.I.R. and they have been made accused only on the basis of the confessional statements as would appear from the impugned order also. It is also submitted that the similarly situated other co-accused persons have been granted bail by order dated 10.02.2015 in B.A. No. 8609 of 2014, order dated 20.02.2015 in B.A. No. 8635 of 2014 and by order dated 05.02.2016 in B.A. No. 1123 of 2016. Learned counsel for the petitioners has accordingly, prayed for bail.
In the facts of this case, I am inclined to release the petitioners on bail. Accordingly, the petitioners, Chandra Marandi & Ashok Chore @ Chodey, are directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-III, Giridih, in connection with, Giridih (M) P.S. Case No.290 of 2012, corresponding to G.R. No.2693 of 2012, S.T. No. 141 of 2013.
(H.C.Mishra, J.) D.S.