Jharkhand High Court
Pramod Paswan Alias Tapori Paswan vs The State Of Jharkhand on 29 April, 2015
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 9600 of 2014
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Pramod Paswan
@ Tapori Paswan @ Tapori .... Petitioner
-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 Petitioner : : M/s. A.Kr. Chaturvedy
For the State : : M/s. Vinay Kumar Tiwary, A.P.P.
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5/ 29.04.2015. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with Pratappur P.S. Case No.27 of 2003, corresponding to G.R No.512 of 2003, S.T. No. 248 of 2014, for the offence under Sections 147, 148, 149, 353, 307, 120-B, 121, 124-A of the Indian Penal Code, Sections 25(1-B)(a), 27 of the Arms Act, Sections 3, 4 and 5 of the Explosive Substance Act and Section 17(i) (ii) of the Criminal Law Amendment Act.
There was an encounter between the police party and the members of the extremists, but the extremists managed to flee away and several incriminating articles including land mines were recovered.
It is submitted by learned counsel for the petitioner that the other co-accused who had faced the trial have been acquitted after trial. The judgement of the Trial Court has been brought on record.
In the facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Pramod Paswan @ Tapori Paswan @ Tapori, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Sessions Judge, Chatra, in connection with, Pratappur P.S. Case No.27 of 2003, corresponding to G.R No.512 of 2003, S.T. No. 248 of 2014.
(H.C.Mishra, J.) D.S.