Jharkhand High Court
Sunil Ganjhu vs State Of Jharkhand on 13 January, 2012
Author: H. C. Mishra
Bench: H.C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 9187 of 2011
Sunil Ganjhu ..... Petitioner
Versus
The State of Jharkhand .... Opposite Party
CORAM: HON'BLE MR. JUSTICE H.C. MISHRA
For the Petitioner :Mr. Jitendra S. Singh
For the State :A. P.P.
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2/13.01.2012Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
Petitioner has been made accused for the offence under Sections 147, 148, 149, 307, 364, 353, 333, 216, 216A of the Indian Penal Code and Sections 25(1-B)(a), 26, 27, 35 of the Arms Act and Section 17(i)(ii) of the Criminal Law Amendment Act, in connection with Itkhori P.S. Case No. 30 of 2001, corresponding to G.R. No. 254 of 2001 (S. T. No. 47 of 2011).
From the F.I.R., it appears that there was encounter between the Police party and the extremists group, in which, one Police constable was injured and it also appears that the petitioner was not apprehended by the Police, rather he has been named by the apprehended accused persons.
Learned counsel for the petitioner has submitted that in the similar circumstance, other co-accused persons have been granted bail by this Court.
In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Sunil Ganjhu is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Sessions Judge-I, Chatra, in connection with Itkhori P.S. Case No. 30 of 2001, corresponding to G.R. No. 254 of 2001 (S. T. No. 47 of 2011).
(H. C. Mishra, J) Umesh/-