Jharkhand High Court
Subhash Kumar Thakur Alias Anup Thakur ... vs The State Of Jharkhand on 14 July, 2017
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3668 of 2017
Subhash Kumar Thakur @ Anup Thakur @ Subhash @ Ritesh,
son of Ram Swaroop Thakur, resident of villagePakri,
PO&PSKothi, DistrictGaya (Bihar) .... Petitioner
Versus
The State of Jharkhand ....... Opposite Party
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner: Mr. Jitendra Shankar Singh, Advocate
For the State : Mr. Rakesh Kumar, APP
05/14.07.2017 Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made an accused in Barwadih P.S. Case No. 2 of 2013 corresponding to G.R. Case No. 20 of 2013, S.T. No. 9 of 2014, registered for offence under Sections 147/148/149/353/307/302/379/121 IPC, Section 27 of Arms Act, Section 3/4/5 of Explosive Substance Act, Section 17 of Criminal Law (Amendment) Act and Section 10/13 of Unlawful Activities (Prevention) Act. Out of 14 witnesses, 9 have already been examined. A letter from Latehar Court, however, discloses that coaccused namely, Indrajeet Yadav has not being produced in the court on dates fixed. This appears to be one of the reasons for delay in conclusion of the trial.
In view of the stage of trial, I am not inclined to grant bail to the petitioner and accordingly, the prayer for grant of bail stands rejected, however, the trial court shall ensure presence of the witnesses on consecutive dates and presence of coaccused namely, Indrajeet Yadav shall be ensured through videoconferencing. If necessary, videoconferencing facility shall be availed for ensuring presence of other coaccused persons also.
(Shree Chandrashekhar, J.) Tanuj/